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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(vi) in Gujarat Panchayats (Suspension of Provisions and Reconversion of Certain Local Areas into Municipal Districts) Act, 1962

(vi)all budget estimates, assessments; assessment lists, valuations or measurements made or authenticated or deemed to have been made or authenticated under the principal Act, in respect of the municipal area shall be deemed: to have been made or authenticated under the Municipal Act;