Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT MUNICIPALITIES (SERVICE OF SPECIAL NOTICE FOR PAYMENT OF ARREARS) RULES, 1965 CONTENTS 1. Short title 2. Definitions 3. (1) The special notice to be served on a person under clause (b) of sub-section (2) of section 11 shall be in the Form appended to these rules. GUJARAT MUNICIPALITIES (SERVICE OF SPECIAL NOTICE FOR PAYMENT OF ARREARS) RULES, 1965 In exercise of the powers conferred by section 277 of the Gujarat Municipalities Act, 1963 (Gujarat XXXIV of 1964), read with clause (b) of sub-section (2) of section 11 of the said Act, the Government of Gujarat hereby makes the following rules, namely :- 1. Short title :- These rules may be called the Gujarat Municipalities (Service of Special notice for Payment of Arrears) Rules, 1965. 2. Definitions :- (1) In these rules, unless the context otherwise requires, - (a) "the Act" means the Gujarat Municipalities Act, 1963. (b) "Chief Officer" means the Chief Officer appointed by a Municipality under section 47, (c) "Section" means a section of the Act. 3. (1) The special notice to be served on a person under clause (b) of sub-section (2) of section 11 shall be in the Form appended to these rules. :- (2) Such notice shall be caused to be served on the person concerned by the Chief Officer.