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[Cites 0, Cited by 47] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)If any doubt or dispute arises whether a councillor has ceased to hold office as such under section 11, such councillor or any other councillor may, and at the request of the Corporation, the Commissioner, shall refer the question to the Judge.