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[Cites 0, Cited by 0] [Section 3A(3)] [Section 3A] [Entire Act]

State of Gujarat - Subsection

Section 3A(3)(iv) in The Gujarat Provincial Municipal Corporations Act, 1949

(iv)the substitution of any absorbing local authority for the surrendering local authority or the addition of any such absorbing local authority, as a party to any legal proceeding to which a surrendering local authority is a party and the transfer of any proceeding pending before a surrendering local authority or any authority or officers subordinate to it to the absorbing local authority or any authority or officer subordinate to it;