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[Cites 0, Cited by 0] [Section 264B(1)] [Section 264B] [Entire Act]

State of Gujarat - Subsection

Section 264B(1)(a) in The Gujarat Municipalities Act, 1963

(a)apply or adapt to any notified area the provisions of any section of this Act, or part of any such section, or of any rules in force or which can be imposed in any municipal borough under the provisions, of this Act, subject to such restrictions and modifications, if any, as it may think fit;