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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(3)(vi) in The Gujarat Municipalities Act, 1963

(vi)having a share or interest in the occasional letting out on hire to the municipality or in the hiring from the municipality of any article for an amount not exceeding in any official year two hundred and fifty rupees or such higher amount not exceeding one thousand rupees as the municipality with the sanction of the State Government may fix in this behalf, or