Section 279(2)(iii) in The Gujarat Municipalities Act, 1963

[Cites 0, Cited by 0] [Section 279(2)] [Section 279] [Entire Act]

State of Gujarat - Subsection

Section 279(2)(iii) in The Gujarat Municipalities Act, 1963

(iii)the president, vice-president and councillors elected or appointed for the old municipalities and holding office immediately before the said date shall respectively be deemed to be the president, vice-president and councillors of the new municipalities and subject to the provisions relating to disqualification, resignation, removal and vacancy as provided in this Act shall hold office for the following period, that is to say:-

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State of Gujarat - Subsection

Section 279(2)(iii) in The Gujarat Municipalities Act, 1963