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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Gujarat - Subsection

Section 71(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)to produce any record, correspondence, plan or other document which is in his possession or under his control as Commissioner, or which is recorded or filed in his office or in the office of any municipal officer or servant subordinate to him;