Section 467 in The Gujarat Provincial Municipal Corporations Act, 1949
467. Posting of standing orders and table of stallages, rents, etc.
- A printed copy of the standing orders shall be affixed in a conspicuous place in the municipal office and a printed copy of the table of stallages, rents and fees, if any, in force in any market, slaughter-house or stock-yard under sections 332 and 333 shall be affixed in some conspicuous spot in the market-building, market-place, slaughter-house or stock-yard.
