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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(2) in The Gujarat Municipalities Act, 1963

(2)The provisions of sub-section (1) shall apply mutatis mutandis in the matter of handing over charge of office by a president, vice-president or councillor, who ceases to hold office for any reason not covered by sub-section (1).