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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(7A) in The Gujarat Provincial Municipal Corporations Act, 1949

(7A)[ "chawl" means a building consisting of two or more tenements whether having common sanitary and other facilities or not and declared as such by the Commissioner by notification in the Official Gazette;] [Clause (7A) was inserted by Gujarat 3 of 1999, Section 2 (2).]