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[Cites 0, Cited by 0] [Section 47A(1)] [Section 47A] [Entire Act]

State of Gujarat - Subsection

Section 47A(1)(a) in The Gujarat Municipalities Act, 1963

(a)constitute in respect of all municipalities in municipal boroughs having population of such number as may be specified in the notification a municipal service or services (to be called by such designation as may be specified in the notification of-
(i)Chief Officers of such municipalities, and
(ii)all or any other officers referred to in sub-section (2) of section 47;