Section 270(1)(B) in The Gujarat Provincial Municipal Corporations Act, 1949

[Cites 0, Cited by 0] [Section 270(1)] [Section 270] [Entire Act]

State of Gujarat - Subsection

Section 270(1)(B) in The Gujarat Provincial Municipal Corporations Act, 1949

(B)that for the purpose of providing new building sites or of remedying the defective ventilation of any part of the City, or of creating new or increasing the existing means of communication and facilities for traffic between various parts of the City, it is expedient to form new or to alter exiting streets or to construct or reconstruct any bridges, causeways, subways or other works appurtenant thereto in any part of the City, the Commissioner may,-

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State of Gujarat - Subsection

Section 270(1)(B) in The Gujarat Provincial Municipal Corporations Act, 1949