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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(ix) in Gujarat Panchayats (Suspension of Provisions and Reconversion of Certain Local Areas into Municipal Districts) Act, 1962

(ix)all proceedings from the municipal area pending at the said date before the interim panchayat shall be deemed to be transferred to, and continued by the municipality so revived;