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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Gujarat - Subsection

Section 98(4) in The Gujarat Provincial Municipal Corporations Act, 1949

(4)The Municipal Secretary shall cause budget estimate "B" and the report of the Standing Committee thereon to be printed and shall, not later than such date as the Corporation may from time to time fix in this behalf, forward a printed copy thereof to the usual or last known local place of abode of each councillor.