Section 264A in The Gujarat Municipalities Act, 1963
264A. [ [Section 264A was substituted for original by Gujarat 17 of 1993, section 22.]
For the purpose of this Chapter, notified area means an urban area or part thereof specified notified area to be an industrial township area under the provision to clause (1) of article 243 Q of the Constitution of India.] [Sub-section (3) was substituted for the original by Gujarat 17 of 1993, section 20 (3).]
