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[Cites 0, Cited by 4] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(1) in The Gujarat Municipalities Act, 1963

(1)Any councillor of a municipality who intends to move a motion of no confidence against its president or vice-president may give a notice thereof, in such form as may be prescribed by the State Government, to the municipality. If the notice is supported by not less than one third of the total number of the then councillors of the municipality, the motion may be moved.