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

State of Gujarat - Subsection

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

(xi)any reference in any enactment or in any instrument to any Acts hereby repealed or to any provision thereof or any authority elected or appointed thereunder shall be construed as a reference to the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964), or to the corresponding provision thereof or to the corresponding authority elected or appointed thereunder.