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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(iii) in Gujarat Panchayats (Suspension of Provisions and Reconversion of Certain Local Areas into Municipal Districts) Act, 1962

(iii)if in respect of the municipal area, the appointment of an administrator has been made or continued under the principal Act, such appointment shall be deemed to have been made and continued under the Municipal Act and shall be subject to the provisions of that Act;