Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Gujarat - Subsection

Section 37(1)(a) in The Gujarat Municipalities Act, 1963

(a)any councillor of a municipality, [on its own motion or on receipt of] [These words were substituted for the words 'on receipt of' by Gujarat 3 of 1968, Section 3.] a recommendation of the municipality in that behalf supported by a majority of the total number of the then councillors of the municipality, or