Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 266(1)] [Section 266] [Entire Act]

State of Gujarat - Subsection

Section 266(1)(d) in The Gujarat Municipalities Act, 1963

(d)a municipal borough is split up into two or more municipal boroughs, the State Government may, notwithstanding anything contained in this Act or any other law for the time being in force, by an order published in the Official Gazette, provide for all or any of the following matters, namely:-
(i)[ in a case falling under clause (a), the election of the councillors for the additional area shall be held within a period of six months from the appointed day in accordance with the provisions of the Act. The duration of such Councillors shall be for the remainder duration of municipality to which new area is added;] [Clause (i) was substituted for the original by Gujarat 17 of 1993, section 26 (i) (a).]
(ii)in a case falling under clause (b), the removal of the councillors, who in the opinion of the State Government represent the area excluded from the municipal borough;
(iii)[ in a case falling under clause (c) and (d), the municipalities shall stand dissolved on the appointed day and the municipality shall be reconstituted within a period of six months from the appointed day in accordance with the provisions of this Act. The duration of such reconstituted municipality and the councillors shall be same as provided in section 8 of this Act;] [Clause (iii) was substituted for the original Gujarat 17 of 1993, section 26 (i) (b).]