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[Cites 0, Cited by 0] [Section 255] [Entire Act]

State of Gujarat - Subsection

Section 255(2) in The Gujarat Municipalities Act, 1963

(2)It shall also be the duty of all Police-officers to give immediate information to the municipality of the commission of any offence against the provisions of this Act or of any bye-law thereunder and to assist all municipal officers and servants in the exercise of their lawful authority.