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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Gujarat - Subsection

Section 82(3) in The Gujarat Municipalities Act, 1963

(3)The sums credited under clause (1), shall be devoted to such works conductive to the health, convenience and safety of the said pilgrims as may be approved by the [Director] [This word was substituted for the words 'Development Commissioner' by Gujarat 6 of 1965, section 5.].