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[Cites 0, Cited by 3] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(2) in The Gujarat Municipalities Act, 1963

(2)In every case, the authority competent to decide whether a vacancy has or has not occurred under this section shall be the Collector. The Collector may give his decision either on an application made to him by any person or on his own motion after giving the councillor a reasonable opportunity of being heard.