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[Cites 0, Cited by 0] [Section 266B] [Entire Act]

State of Gujarat - Subsection

Section 266B(g) in The Gujarat Municipalities Act, 1963

(g)all budget estimates, assessments, assessment lists, valuation or measurements made or authenticated under the Panchayats Act immediately before the said date in respect of the local area shall be deemed to have been made or authenticated under this Act;