Gujarat Municipalities (Second Amendment) Act, 1965*
| [Gujarat Act No. 32 of 1965] | [9th December, 1965] |
An Act further to amend the Gujarat Municipalities Act, 1963.
It is hereby enacted in the Sixteenth Year of the Republic of India as follows:-
* Received the Assent of the Governor on the 9th December, 1965 is hereby published for general information.
1. Short title.- This Act may be called the Gujarat Municipalities (Second Amendment) Act, 1965.
2. Insertion of new section 278A in Guj. 34 of 1964.- In the Gujarat Municipalities Act, 1963 (Guj. 34 of 1964) after section 278 the following new section shall be inserted, namely:-
"278A. The State Government may, by notification in the Official Gazette, delegate any of its powers, functions or duties under this Act to any of its officers including the Director."