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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(viii) in Gujarat Panchayats (Suspension of Provisions and Reconversion of Certain Local Areas into Municipal Districts) Act, 1962

(viii)all officers and servants in the employ of the interim panchayat immediately before the said date shall be officers and servants in the employ of the municipality so revived under the Municipal Act and shall receive salaries and allowances and be subject to the conditions of service to which they were, entitled or subject immediately before the said date: