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State of Gujarat - Act

Gujarat Municipalities (Second Amendment) Act, 1965

GUJARAT
India

Gujarat Municipalities (Second Amendment) Act, 1965

Act 32 of 1965

  • Published on 9 December 1965
  • Not commenced
  • [This is the version of this document from 9 December 1965.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Gujarat Municipalities Act, 1963.It is hereby enacted in the Sixteenth Year of the Republic of India as follows:-* Received the Assent of the Governor on the 9th December, 1965 is hereby published for general information.

1. Short title.- This Act may be called the Gujarat Municipalities (Second Amendment) Act, 1965.

2. Insertion of new section 278A in Guj. 34 of 1964.- In the Gujarat Municipalities Act, 1963 (Guj. 34 of 1964) after section 278 the following new section shall be inserted, namely:-

"278A. The State Government may, by notification in the Official Gazette, delegate any of its powers, functions or duties under this Act to any of its officers including the Director."