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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(ii) in Gujarat Panchayats (Suspension of Provisions and Reconversion of Certain Local Areas into Municipal Districts) Act, 1962

(ii)all persons holding office as members of the interim panchayat in respect of the municipal area under section 307 of the principal Act immediately before the date of commencement of this Act (hereinafter referred to as "the said date") shall be deemed to hold office as councillors of the municipality so revived and the persons holding office as Sarpanch or Chairman and as Upa-Sarpanch or Vice-Chairman of the interim panchayat immediately before the said date shall be deemed respectively to be the President and Vice-President of the municipality; the councillors. President and Vice-President so holding office shall continue to hold office for the period for which they would have held office under the Municipal Act had the interim panchayat not been constituted under section 307 of the principal Act;