Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

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

(xiv)any law other than the principal Act or any rule, or by-law, notification or order issued under such law, which was applicable to and in force in any local area immediately before the declaration of such local area as a nagar or grain under a relevant notification shall be deemed never to have ceased to apply to or to be in force in such local area merely by reason of such declaration and shall be deemed to have always continued to apply and to be in force in such local area, notwithstanding that no provision or insufficient provision in that behalf was made in the principal Act;