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[Cites 0, Cited by 0] [Section 279(2)] [Section 279] [Entire Act]

State of Gujarat - Subsection

Section 279(2)(ii) in The Gujarat Municipalities Act, 1963

(ii)the municipalities constituted under the said Acts immediately before the said date (hereinafter called "the old municipalities") shall be deemed to be municipalities of the respective boroughs (hereinafter respectively called "the new municipalities" and "the new boroughs");