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[Cites 0, Cited by 0] [Section 279(2)] [Section 279] [Entire Act]

State of Gujarat - Subsection

Section 279(2)(v) in The Gujarat Municipalities Act, 1963

(v)all debts and obligations incurred and all contracts made by or on behalf of the old municipalities immediately before the said date and subsisting on the said date shall be deemed to have been incurred and made by the new municipalities in exercise of the powers conferred on them by this Act;