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[Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act]

State of Gujarat - Subsection

Section 3A(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)Where there are in force in the area included in a City, and appointments, notifications, notices, taxes, orders, schemes, licences, permissions, rules bye-laws or forms immediately before such area is included in the City either corresponding to or inconsistent with the appointments, notifications, notices, taxes, orders, schemes, licences, permissions, rules, bye-laws or forms extended and brought into force by clause (a), such appointments, notifications, notices, taxes, orders, schemes, licences, permissions, rules, bye-laws or forms shall stand superseded.