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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59] [Entire Act] State of Gujarat - Subsection Section 59(4) in The Gujarat Municipalities Act, 1963 (4)A committee, of which there is no ex-officio Chairman or a chairman appointed by the municipality, shall appoint from time to time a chairman from the members of such committee.
