Section 4(2) in Gujarat Municipalities (Amendment) Act, 1965
(2)after clause (iii) the following clause shall be and snail he deemed always to have been inserted, namely:-"(iiia) if any municipality constituted under an Act so repealed has been superseded before the said date under a provision of such Act corresponding to the provision of section 263 of this Act and the period of supersession of such municipality as specified under such Act expires on or after the said date, such supersession shall be deemed to have been made under section 263 of this Act, for the period so specified, notwithstanding anything to the contrary contained in that section:Provided that where such period expires before the 30th September, 1965 the State Government may by order in writing, extend it for such period not exceeding one year from the said date as it may specify in the order and any such order may be made so as to have retrospective effect."
