Section 466(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)No order made by the Commissioner under clause (A) of sub-section (1) shall be valid unless it is approved by the Standing Committee and confirmed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, and no order made by the Commissioner under clause (B) or paragraph (e) of clause (C) of sub-section (1) shall be valid unless it is approved by the Standing Committee.
