Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 457(3)] [Section 457] [Entire Act] State of Gujarat - Subsection Section 457(3)(d) in The Gujarat Provincial Municipal Corporations Act, 1949 (d)the determination of the services under the municipality to be treated as essential services for the purposes of Chapter V.