Section 18 in Gujarat Panchayats Laws (Amendment) Act, 1963
18. In section 307-
(1)for the words and figures beginning with the words "When any local Area" and ending with the words and figure "to be a gram or nagar under section 9" the following shall be substituted, namely:-"Where any local area is declared to be a gram or nagar under section 9 and, immediately before such declaration, the local area was co-extensive with the limits of a municipal district or a municipal borough or included an area comprising a municipal-district or municipal borough as well as any other area,".(2)in clause (a) for the words "of such local area" the words "functioning in such local area or part thereof" shall be substituted;(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;";(4)after clause (j), the following clause shall be inserted, namely:-"(k) any law (other than the municipal law) or any rule, bye-law, notification or order issued under such law, which was applicable to and in force in the local area immediately before it was declared as a gram or nagar under section 9, shall continue to apply to and to be in force in the local area until it is superseded by or under a law.".
