Section 281(1) in The Gujarat Municipalities Act, 1963
(1)Notwithstanding anything contained in this Act, where the duration of the municipality has already expired before the date of the commencement of the Gujarat Municipalities (Amendment) Act, 1993 (Gujarat 17 of 1993). (hereinafter referred to as "the said date" in this section ) or is due to expire within one year from the said date, the election to constitute such municipality shall be completed within one year from the said date in accordance with the provisions of this Act.
