Section 25(1)(b) in The Gujarat Municipalities Act, 1963

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State of Gujarat - Subsection

Section 25(1)(b) in The Gujarat Municipalities Act, 1963

(b)any vehicle, vessel or animal is needed or is likely to be needed for the purpose of transport of ballot boxes to, or from, any polling station or transport of members of the police force for maintaining order during the conduct of such election, or transport of any officer or other person for the performance of any duties in connection with such election, the requisitioning authority may by order in writing requisition such premises, or such vehicle, vessel or animal, as the case may be, and may make such further orders as may appear to it to be necessary or expedient in connection with the requisitioning:

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State of Gujarat - Subsection

Section 25(1)(b) in The Gujarat Municipalities Act, 1963