Section 281 in The Gujarat Municipalities Act, 1963
281. [ Transitory Provisions. [Section 281 was added by Gujarat 17 of 1993, section 32.]
(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.(2)Where the duration of the existing municipality expires after one year from said date, the election to constitute such municipality shall be completed before the expiry of its duration in accordance with the provisions of this Act.(3)Where an area is specified as transitional area, or as the case may be, a smaller area, under clause (2) of article 243Q of the Constitution of India during the period of six months from the said date, the election to constitute the municipality for such area shall be completed within one year from the said date in accordance with the provisions of this Act.(4)Where an election to constitute municipality could not be completed or it is not possible to hold the election to constitute a municipality as provided in this section on account of unforeseen circumstances such as natural calamity, riots, communal disturbances, all powers and duties of the municipality shall be exercised and performed by such officer as the State Government may by order appoint in this behalf.]
