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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Gujarat - Subsection

Section 49(iii) in Gujarat State Disaster Management Act, 2003

(iii)all sums due to the dissolved Authority shall be recoverable by the successor Authority, and for the purpose of such recovery, the successor Authority shall be competent to take such measures which were competent for the dissolved Authority to take subject to all limitations, conditions, rights or interests of any person subsisting immediately before the said date,