Section 3A(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)Where by a notification under [Clause (2) of article 243Q of Constitution of India] [These words, brackets, figures and letter were substituted for the words, brackets and figures 'sub-section (3) of section (3)' by Gujarat 16 of 1993, Section 4(1).] any area is, excluded from the limits of a City, all appointments, notifications, notices, taxes, orders, schemes, licences, permissions, rules, bye-laws or forms made, issued, imposed or granted under this Act by the Corporation in respect of the City and in force within its area immediately before the area is excluded from the City shall, notwithstanding anything contained in this Act or any other law for the time being in force, continue to be in force in the area so excluded until they are superseded or modified.
