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

State of Gujarat - Subsection

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

(xv)anything done or any action taken under the principal Act and any proceeding in connection therewith for which no specific provision has been made in the foregoing clauses of this section shall not be affected and, as far as may be, shall be deemed to have been done or taken under the corresponding provision of the Municipal Act.