Section 18(3) in Gujarat Panchayats Laws (Amendment) Act, 1963
(3)to clause (b) the following proviso shall be added, gamely:-"Provided that if immediately before the municipality so ceasing to exist, there be a person or persons appointed under section 179 or, as the case may be, 219 of the relevant municipal law referred to in clause (c) of section 806 to exercise the powers and perform the duties of the municipality, there shall be an interim gram panchayat or, as the case may be, an interim nagar panchayat for the local area and the person or persons so appointed shall be deemed to be a person or persons appointed under clause (a) of sub-section (4) of section 297 to exercise all the powers and perform all the duties of such interim gram panchayat or, as the case may be, interim nagar panchayat;";
