Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 8] [Entire Act] State of Gujarat - Subsection Section 8(1) in The Gujarat Municipalities Act, 1963 (1)Every municipality, unless sooner dissolved shall continue for five years from the date appointed for its first meeting and no longer.
