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[Cites 0, Cited by 4] [Section 80] [Entire Act]

State of Gujarat - Subsection

Section 80(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)Where any immoveable property or any right in or over any such property is claimed by or behalf of the Corporation, or by any person as against the Corporation, it shall be lawful for the Collector after formal inquiry, of which due notice has been given to pass an order deciding the claim.