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[Cites 0, Cited by 0] [Section 3A(3)] [Section 3A] [Entire Act]

State of Gujarat - Subsection

Section 3A(3)(iii) in The Gujarat Provincial Municipal Corporations Act, 1949

(iii)the transfer, in whole or in part, of the assets, rights and liabilities of the surrendering local authority (including the rights and liabilities under any contract made by it) to the absorbing local authority or to the State Government and the terms and conditions for such transfer;