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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(i) in Gujarat Panchayats (Suspension of Provisions and Reconversion of Certain Local Areas into Municipal Districts) Act, 1962

(i)so much area of the local area as was included in a municipal district (hereinafter referred to as "the municipal area") immediately before the date of issue of the relevant notification shall constitute a municipal district to be known, by the same name by which it was known before the issue of the notification and the municipality or, as the case may be, the appointment of an administrator subsisting under the Municipal Act immediately before the issue of such notification shall stand revived;