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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1) in The Gujarat Municipalities Act, 1963

(1)If any person to whom this section applies is without reasonable cause of guilty of any act or omission in breach of his official duty, he shall, on conviction, be punished with fine which may extend to one thousand rupees.