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[Cites 0, Cited by 0] [Section 279(2)] [Section 279] [Entire Act]

State of Gujarat - Subsection

Section 279(2)(a) in The Gujarat Municipalities Act, 1963

(a)in case the term of their office would have expired after the said date on or before the [30th September 1965] [These figures, letters and words were substituted for the figures letters and words '31st March 1965' by Gujarat 6 of 1965, section 4(1).] under any of the Acts so repealed, or under any other law for the time being in force, for such period not exceeding one year from the said date as the State Government may by general or special order specify: