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[Cites 0, Cited by 0] [Section 266(1)] [Section 266] [Entire Act]

State of Gujarat - Subsection

Section 266(1)(x) in The Gujarat Municipalities Act, 1963

(x)the extension and commencement of all or any appointments, notifications, notices, taxes, orders, schemes, licences, permissions, rules, bye-laws or forms, made, issued, imposed or granted under this Act by or in respect of, any existing municipality and in force within its area immediately before the appointed day, to and in all or any of the other areas of the successor borough municipality, in supersession of corresponding appointments, notifications, notices, taxes, orders, schemes, licences, permissions, rules, bye-laws or forms (if any) in force in such other areas immediately before the appointed day, until the matters so extended and brought into force are further superseded or modified under this Act;