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[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Gujarat - Subsection

Section 150(1)(a) in The Gujarat Municipalities Act, 1963

(a)at least one month previous to prescribing such line or such fresh line, as the case may be, the Chief Officer shall give public notice of the proposal and shall put up special notice thereof in the street or part of the street for which such line or such fresh line is proposed to be prescribed;