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[Cites 0, Cited by 0] [Section 279(2)] [Section 279] [Entire Act]

State of Gujarat - Subsection

Section 279(2)(iiia) in The Gujarat Municipalities Act, 1963

(iiia)[ if any municipality constituted under an Act so repealed has been superseded before the said date under a provision of such Act corresponding to the provision of section 263 of this Act and the period of supersession of such municipality as specified under such Act expires on or after the said date, such supersession shall be deemed to have been made under section 263 of this Act, for the period so specified, notwithstanding anything contained in that section: [This clause shall be deemed always to have been inserted, by Gujarat 6 of 1965, section 4(2)]