Section 76(2)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Gujarat - Subsection

Section 76(2)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)in [the State Government] [This word was substituted for the word 'His Majesty' by the Adaptation of Laws Order, 1950.] by reason of the supersession or dissolution of such municipality or local authority under any law relating to such municipality or local authority,

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State of Gujarat - Subsection

Section 76(2)(b) in The Gujarat Provincial Municipal Corporations Act, 1949