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

State of Gujarat - Subsection

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

(xii)in the case of a municipality so revived any proceeding commenced under to Municipal Act during its existence before the issue of the relevant notification in respect of the affairs of the municipality or in respect of any member, officer or servant thereof which had not been completed until the issue of such notification, and any proceeding (including any legal proceedings) which could have been instituted or pursued, had the municipality not ceased to exist, may be instituted or continued, and completed, as if the municipality had not ceased to exist, of as the case may be, the member, officer or servant had not ceased to be such member, officer or servant, and the period between the date of the issue of the relevant notification and the said date shall be excluded in computing the period of limitation, if any;