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

State of Gujarat - Subsection

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

(iv)the unexpended balance of the municipal fund and all the properties (including arrears of rates, taxes and fees) vesting in the old municipalities shall from the said date vest in the new municipalities and such arrears of rates, taxes and fees shall be recoverable under the provisions of this Act as if they had been imposed and recoverable under the provisions of this Act;