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

State of Gujarat - Subsection

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

(vii)the substituted of any such transferee for an existing local authority or the addition of any such transferee, as a party to any legal proceeding to which an existing local authority is a party; and the transfer of any proceedings pending before the existing local authority or any authority or officer subordinate to it to any such transferee or any authority or officer subordinate to it;