Section 116 in The Gujarat Municipalities Act, 1963
116. Form of notice.
(1)The notice to be given under section 115 shall be in the form so specified in Schedule II or Schedule III, as the case may be, and shall state clearly and correctly all the particulars required by the said form.(2)On receipt of any such notice, the Chief Officer may, if he thinks it necessary, require the production of the instrument of transfer, if any, or a copy thereof, obtained under section 57 of the Indian Registration Act, 1908 (XVI of 1908).
