Section 263(1) in The Gujarat Municipalities Act, 1963
(1)If, in the opinion of the State Government, a municipality is not competent to perform, or deliberately makes default in the performance of the duties imposed on it by or under this Act, or otherwise by law or exceeds or abuses its powers, the State Government may, after giving the municipality an opportunity to render an explanation, by an order published with the reasons therefore, in the Official Gazette, declare the municipality to be incompetent or in default, or to have exceeded or abused its powers, as the case may be, and may dissolve such municipality [******] [The words beginning with words 'or supersede it' and ending with the words 'Superseded under this Section' were deleted by Gujarat 17 of 1993, section 20(1) (i).][******] [This proviso which was added by Gujarat 3 of 1965, section 9(1) was subsequently deleted by Gujarat 17 of 1993, 20(i) (ii).]
