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[Cites 0, Cited by 0] [Section 342(2)] [Section 342] [Entire Act]

State of Gujarat - Subsection

Section 342(2)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)Construct or acquire Transport Undertakings, including mechanically propelled transport facilities for the conveyance of the public, subject to the provisions of the Motor Vehicles Act, 1939 (IV of 1939), or of any other enactment for the time being in force and the conditions of any licence, permit or sanction in favour of the Corporation granted thereunder;