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[Cites 0, Cited by 0] [Section 266(1)] [Section 266] [Entire Act]

State of Gujarat - Subsection

Section 266(1)(vi) in The Gujarat Municipalities Act, 1963

(vi)the transfer, in whole or in part, of the assets, rights and liabilities of an existing local authority (including the rights and liabilities under any contract made by it) to any successor local authorities [***] [The words 'or the State Government' were deleted Gujarat 17 of 1993, section 26 (i) (d).] terms and conditions for such transfer;