Section 2(20) in The Gujarat Municipalities Act, 1963
(20)[ "Population" in relation to the municipal borough means the population as ascertained in the last preceding census of which the relevant figures have been published; [Clause (20) and (20A) were substituted for clause (20) by Gujarat 17 of 1993, section 2 (6) w.e.f. 20-08-1993.]
