Gujarat Municipalities Act, 1963

For Statement of Objects and Reasons see Gujarat Government Gazette, Part V, November 18, 1963, p. 616. This Act was assented to by the President on the 23rd December, 1964. Please see section 3 of Gujarat 5 of 1978. For Transitory provision please see section 7 of Gujarat 15 of 1978. Please see section 3 of Gujarat 2 of 1979. Please see section 4 of Gujarat 13 of 1980. An Act to consolidate and amend the law relating to municipalities in the State of Gujarat so as to give them wider powers in the management of municipal affairs. It is hereby enacted in the Fourteenth Year of the Republic of India as follows:-

Act number

Act 34 of 1964

Year

1964

Enacted on

28-12-1964

In force from

28 December 1964

Jurisdiction

Gujarat State Act

Subjects

Administrative Law, Elections

Read the full text of Gujarat Municipalities Act, 1963 section by section on LawLens.

Official source: India Code