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

State of Gujarat - Subsection

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

(xi)all prosecutions, suits and other legal proceedings from the municipal area instituted or continued by or on behalf of or against the interim panchayat and pending on the said date shall be continued by or on behalf of or against the municipality so revived as if the municipal area had been included the municipal district when such prosecutions, suits and proceedings were, instituted; and any suit, prosecution of other legal proceeding instituted or continued by or against any member, officer or servant of the interim panchayat in his capacity as such and pending on the said date, shall be continued by or against him as if such suit, prosecution or proceeding were instituted by or against him in his corresponding capacity under the Municipal Act;