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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(2)(i) in The Gujarat Municipalities Act, 1963

(i)the specification of a local area as a `transitional area' or as the case may be, a `smaller urban area' under Article 243Q of the Constitution of India is made, or