Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 266B] [Entire Act]

State of Gujarat - Subsection

Section 266B(n) in The Gujarat Municipalities Act, 1963

(n)any law (other than the Panchayats Act) or any rule, bye-law, notification or order issued under such law, which was applicable to and in force in the nagar immediately before the said date shall continue to apply to remain in force in the municipal borough until it is superseded.