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[Cites 0, Cited by 0] [Section 481] [Entire Act]

State of Gujarat - Subsection

Section 481(2) in The Gujarat Provincial Municipal Corporations Act, 1949

(2)In relation to legal proceedings arising out of the acquisition, extension, administration, operation and maintenance of the Transport Undertaking the provisions of sub-section (1) shall apply as if for the word "Commissioner" the words "Transport Manager" and for the words "Standing Committee" the words "Transport Committee" had respectively been substituted.General