Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

State of Gujarat - Subsection

Section 64(1)(c) in The Gujarat Municipalities Act, 1963

(c)in order to obtain services of a technical nature join with any other neighbouring municipality or municipalities in appointing the same person in common posts respectively under each of the municipalities on such conditions (including conditions as to the service of the persons) as may be agreed upon between the municipalities.