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[Cites 0, Cited by 0] [Section 277] [Entire Act]

State of Gujarat - Subsection

Section 277(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)As soon as the Corporation has approved the scheme, the Commissioner shall apply to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1950.] Government on behalf of the Corporation for sanction to the scheme.