Gujarat act 032 of 1965 : Gujarat Municipalities (Second Amendment) Act, 1965

Preamble

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.

Section 1. Short title

1. Short title.- This Act may be called the Gujarat Municipalities (Second Amendment) Act, 1965.

Section 2. Insertion of new section 278A in Guj. 34 of 1964

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."

SECTIONS