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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Gujarat - Subsection

Section 84(2) in The Gujarat Municipalities Act, 1963

(2)No such extension shall be effected unless the municipality is satisfied that it will not render the service within the borough inadequate, and the extension shall be on such terms and conditions as shall be prescribed by bye-laws made in this behalf.