Section 9 in Gujarat Municipalities (Amendment) Act, 1968
9. Amendment of section 263 of Guj. XXXIV of 1964.- In section 263 of the principal Act,-
(i)to sub-section (1), the following proviso shall be added, namely:-"Provided that the period of supersession of a municipality shall be deemed to extend upto the date on which the first general meeting of the municipality as re-established under sub-section (5) is held and at which quorum is present";(ii)in sub-section (4), after the word, brackets and figures "sub-section (1)" the words "or the period of supersession shall by a like order be curtailed to such extent as may be specified in the order" shall be inserted.
