Section 266B(d) in The Gujarat Municipalities Act, 1963
(d)[ the State Government shall appoint an officer as an administrator to exercise the powers and perform the duties and functions of municipality for such area until a municipality is constituted for such area under this Act; [Clauses (d) and (dd) were substituted for clause (d) by Gujarat 17 of 1993, section 29 (iv).](dd)the municipality shall be reconstituted within a period of six months from the said date in accordance with the provisions of this Act. The duration of such reconstituted municipality and the Councillors shall be the same as provided in Section 8 of this Act;]
