Legal Document View

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
[Cites 0, Cited by 1] [Section 253(1)] [Section 253] [Entire Act]

State of Gujarat - Subsection

Section 253(1)(a) in The Gujarat Municipalities Act, 1963

(a)unless it is instituted within six months next after the accrual of the cause of action; and