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[Cites 0, Cited by 7] [Section 210(1)] [Section 210] [Entire Act]

State of Gujarat - Subsection

Section 210(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)from time to time, but subject in each case to the previous approval of the Standing Committee, prescribe a fresh line in substitution for any line so prescribed or for any part thereof: