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[Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act]

State of Gujarat - Subsection

Section 3A(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)Where by a notification under [Clause (2) of article 2430 of Constitution of India] any area is included within the limits of a City, all appointments, notifications, notices, taxes, orders, schemes, licences, permissions, rules, bye-laws or forms made, issued, imposed or granted under this Act by the Corporation in respect of the City and in force within the City immediately before the area is included in the City, shall, notwithstanding anything contained in this Act or any other law for the time being in force, extend to and be in force in the area so included from the date on which the area is included in the City.