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[Cites 0, Cited by 0] [Section 133(3)] [Section 133] [Entire Act]

State of Gujarat - Subsection

Section 133(3)(c) in The Gujarat Municipalities Act, 1963

(c)where the property is within the limits of a Corporation other that that for the City of Ahmedabad, constituted under the Bombay Provincial Municipal Corporations Act, 1949 ( Bombay LIX of 1949), the warrant shall be addressed to the Municipal Commissioner of such Corporation;