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[Cites 0, Cited by 1] [Section 266(1)] [Section 266] [Entire Act]

State of Gujarat - Subsection

Section 266(1)(ix) in The Gujarat Municipalities Act, 1963

(ix)the continuance within the area of an existing local authority of all or any appointments, notification, notices, taxes, orders, schemes, licences, permission, rules, bye-laws, or forms made, issued, imposed or granted by, or in respect of, such existing local authority and in force within its area immediately before the appointed day, until superseded or modified;