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[Cites 0, Cited by 0] [Section 254(1)] [Section 254] [Entire Act]

State of Gujarat - Subsection

Section 254(1)(i) in The Gujarat Provincial Municipal Corporations Act, 1949

(i)to remove or reconstruct the principal staircase or to alter its position, shall given notice to the Commissioner, in the form prescribed in the bye-law and containing all such information as may be required to be furnished under the bye-laws.