Section 3(1) in Gujarat Municipalities (Amendment) Act, 1969
(1)in sub-section (1),-(a)the words "on such date as the State Government may by general or special order notify in this behalf" shall be deleted;(b)for the words "for the purposes of this Act be deemed to be the list of voters for such ward" the words, brackets and figures "subject to any amendment, deletion or addition made under sub-section (3) or any inclusion of any name under sub-section (5), be deemed to be the list of voters for such ward for the purposes of this Act" shall be substituted;
