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[Cites 0, Cited by 0] [Section 263(3)] [Section 263] [Entire Act]

State of Gujarat - Subsection

Section 263(3)(b) in The Gujarat Municipalities Act, 1963

(b)A municipality constituted upon the dissolution of municipality before the expiration of its duration shall continue only for the remainder of the period for which the dissolved municipality would have continued had it not been so dissolved.]