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[Cites 0, Cited by 4] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(1) in The Gujarat Municipalities Act, 1963

(1)There shall be held four ordinary general meeting in each year for the disposal of general business, in the months of January. April, July and October, respectively, and such other ordinary general meetings as the president may find necessary. It shall be the duty of the president to fix the dates for all ordinary general meetings.