Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 4 in Gujarat Municipalities (Amendment) Act, 1969 4. Amendment of section 33 of Guj. 34 of 1964.- In sub-section (1) of section 33 of the principal Act, for the words "four years" the words "five years" shall be substituted.
