Section 2 in Gujarat Municipalities (Amendment) Act, 1969
2. Amendment of section 8 of Guj. 34 of 1964.- In section 8 of the Gujarat Municipalities Act, 1963 (Guj. 34 of 1964) (hereinafter referred to as "the principal Act"),-
(1)in sub-section (1),-(a)for the words "four years" the words "five years" shall be substituted;(b)in the first proviso, for the words "five years" the words "six years" shall be substituted;(2)after sub-section (2), the following sub-section shall be inserted, namely:-"(3) Where in view of the term of office of councilors of any municipality expiring on any day within a period of one month after the commencement of the Gujarat Municipalities (Amendment) Ordinance, 1969, (Guj. Ord. I of 1969) a general election had been held and the names of councillors elected to such municipality at such general election had been notified under sub-section (6) of section 6 at any time before such commencement, the councillors of such municipality holding office on the date of such commencement, shall, notwithstanding anything contained in sub-section (1), be deemed to have held office for a term of four years.".
