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

State of Gujarat - Subsection

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

(b)all powers and duties of the municipality shall, during the period of dissolution [****] [The words 'or Supersession' were deleted by Gujarat 17 of 1993, section 20(2)(a).] be exercised and performed by such officer as the [Director] [This word was substituted for the words 'Development Commissioner' by Gujarat 6 of 1965, section 5.] from time to time appoints in this behalf;