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

State of Gujarat - Subsection

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

(v)any appointment, notification, notice, tax, fee cess, order, scheme, licence, permission, rule, by-law or form made, issued, imposed or granted or deemed to have been made, issued, imposed or granted in respect of the municipal area under the principal Act shall be deemed to have been made, issued imposed or granted under the Municipal Act and shall continue in force until it is superseded or modified by any other appointment, notification, notice, tax, fee, cess, order, scheme, licence, permission, rule, by-law or form made issued, imposed or granted under the Municipal Act;