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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Gujarat - Subsection

Section 116(1) in The Gujarat Municipalities Act, 1963

(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.