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[Cites 0, Cited by 0] [Section 481(1)] [Section 481] [Entire Act]

State of Gujarat - Subsection

Section 481(1)(h) in The Gujarat Provincial Municipal Corporations Act, 1949

(h)with the approval of the Standing Committee, admit or compromise any claim, suit or legal proceeding brought against the Corporation or against the Commissioner or a municipal officer or servant, in respect of anything done or omitted to be done as aforesaid;