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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1)(c) in Gujarat Panchayats (Second Amendment) Act, 1963

(c)in clause (ix), after the words "revenue district" the words "and where any administrator or person has been appointed to perform the functions and exercise the powers of any such municipality, such administrator or person" shall be inserted;