Section 6 in Gujarat Municipalities (Amendment) Act, 1968
6. Amendment of section 112 of Guj. XXXIV of 1964.- In section 112 of the principal Act, in sub-section (1), for the words "to authenticate the assessment fist, and thereupon such person or persons shall duly authenticate" the words "to prepare, revise or adopt and authenticate the assessment list and thereupon such person or persons shall duly prepare, revise or adopt, or as the case may be, authenticate" shall be substituted.
