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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(1)(g) in The Gujarat Municipalities Act, 1963

(g)fraudulently or without due authority, as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of any such acts.