Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Provincial Municipal Corporations (Gujarat Amendment) Act, 1969 2 of 1969 [12 March 1969] CONTENTS 1. Short Title 2. Amendment Of Section 129A Of Bom. Lix Of 1949 3. Amendment Of Section 264 Of Bom. Lix Of 1949 Bombay Provincial Municipal Corporations (Gujarat Amendment) Act, 1969 2 of 1969 [12 March 1969] An Act further to amend the Bombay Provincial Municipal Corporations Act, 1949. It is hereby enacted in the Twentieth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Bombay Provincial Municipal Corporations (Gujarat Amendment) Act, 1969. 2. Amendment Of Section 129A Of Bom. Lix Of 1949 :- I n section 129A of the Bombay Provincial Municipal Corporations Act, 1949 (Bom.. LIX of 1949.) (hereinafter referred to as "the principal Act"), in sub-section (1), for the words "two years" the words "four years" and for the word "value" the words "rateable value" shall be, and shall be deemed always to have been, substituted. 3. Amendment Of Section 264 Of Bom. Lix Of 1949 :- In section 264 of the principal Act, to sub-section (1), the following proviso shall be added, namely:- "Provided that when the notice as aforesaid is given to the owners of a structure, who is not himself the occupier thereof, a copy of such notice shall be given also to the occupier thereof, if any.".