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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Gujarat - Subsection

Section 7A(2) in The Gujarat Provincial Municipal Corporations Act, 1949

(2)During the said period, all the powers and duties of the Municipal authorities (except the Municipal Commissioner and the Transport Manager) charged with carrying out the provisions of this Act and of the Corporation under any other law for the time being in force shall be exercised and performed by the Administrator.