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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Gujarat - Subsection

Section 45(a) in The Gujarat Municipalities Act, 1963

(a)to preside, unless prevented by reasonable cause, at all meetings of the municipality, and subject to the provisions of the rules for the time being in force under clause (a) of section 271 to regulate the conduct of business at such meetings.