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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Gujarat - Subsection

Section 58(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)any appointment reported to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under clause (a) may be disallowed by it and from time of being so disallowed shall be null and void as from the date of the receipt, by the Corporation of the order of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.