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[Cites 0, Cited by 0] [Section 263(2)] [Section 263] [Entire Act]

State of Gujarat - Subsection

Section 263(2)(a) in The Gujarat Municipalities Act, 1963

(a)all councillors of the municipality shall [****] [The words 'in the case of supersession as from the date of the order of Supersession, and' were deleted by Gujarat 17 of 1993, section 20 (2) (b).] in the case of dissolution as from the date specified in the order of dissolution, vacate their offices as such councillors;