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[Cites 0, Cited by 0] [Section 281] [Entire Act]

State of Gujarat - Subsection

Section 281(3) in The Gujarat Municipalities Act, 1963

(3)Where an area is specified as transitional area, or as the case may be, a smaller area, under clause (2) of article 243Q of the Constitution of India during the period of six months from the said date, the election to constitute the municipality for such area shall be completed within one year from the said date in accordance with the provisions of this Act.