Section 452(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)If at any time upon representation made or otherwise it appears to the [State] [This word was substituted for the word 'Provincial' by the adaptation of Laws Order, 1950.] Government that the Corporation is not competent to perform, or persistently makes default in the performance of, the duties imposed upon it or under this Act or any other law for the time being in force or exceeds or abuses it powers, the [State] [This word was substituted for the word 'Provincial' by the adaptation of Laws Order, 1950.] Government may, after having given the Corporation an opportunity to show cause why such order should not be made, by an order published, with the reasons therefor, in the Official Gazette, direct that the Corporation shall be [dissolved] [This word was substituted for the words beginning with 'Supersede for a period' and ending with 'under this section' by Gujarat 16 of 1993, Section 18 (1).].
