Section 25 in Gujarat Panchayats (Amendment) Act, 1966
25. Amendment of section 310A of Guj. VI of 1962.- In section 310A of the principal Act, after sub-section (9), the following sub-section shall be inserted, namely:-
"(10) Nothing in the foregoing provisions of this section shall apply or shall be deemed ever to have applied to the alteration of the limits of a district or taluka by reason of the inclusion in or exclusion from the district or taluka of any area as a result of the alteration of the limits of a municipal borough or conversion of a municipal borough into a gram or nagar or the establishment of or the alteration of the limits of a cantonment.Explanation.-"Municipal borough" means a municipal borough constituted or deemed to be constituted under the Gujarat Municipalities Act, 1963 (Guj. 34 of 1964).".
