Section 266(2) in The Gujarat Municipalities Act, 1963
(2)Where an order is made under this section transferring the assets, nights and liabilities of an existing local authority, then, by virtue of that order, such assets, rights and liabilities of the existing local authority shall vest in and be the assets, rights and liabilities of, the transferee.[* * ***] [Sub-section (3) was deleted by Gujarat 17 of 1993, section 26 (ii).][Chapter XVIIA] [Chapter XVIIA was inserted by Gujarat 20 of 1980, section 8.] Special Provisions for Conversion of Gram [***] [The words 'or nagar' were deleted by Gujarat 20 of 1980, section 27.] Panchayats Into Municipalities
