(1) This Act may be called the Gujarat Municipalities (Extension of Term) Act, 1962.

(2) It extends to the Bombay area and the Saurashtra area of the State of Gujarat.

(3) It shall be deemed to have come into force on the 18th June 1962.

In this Act, unless the context requires otherwise

(1) Municipality means a municipality specified in the Schedule;

(2) relevant municipal law means;

(i) in the Bombay area of the State of Gujarat, the Bombay District Municipal Act, 1901 (Bom. III of 1901), and

(ii) in the Saurashtra area of the State of Gujarat, the Bombay District Municipal Act, 1901 (Bom. III of 1901), as adapted and applied to that area;

(3) words and expressions used but not defined shall have the meaning assigned to them in the relevant municipal law.

(1) Notwithstanding anything contained in section 17 of the relevant municipal law, the term of office of the councillors of every municipality, which under that section expires after the commencement of the Act but before the 31st March 1963, shall not no expire, and is hereby extended upto the end of the 31st March 1963.

(2) In the case of municipalities to which sub-section (1) applies, the relevant municipal law shall have effect as if the term of office of its councillors as extended under sub-section (1) had been extended under section 17 of the relevant municipal law.

(3) Nothing in sub-sections (1) and (2) shall affect the provisions of the Gujarat Panchayats Act, 1961 (Guj. VI of 1962).

The Gujarat Municipalities (Extension of Term) Ordinance, 1962 (Guj. Ord. No VI of 1962,) is hereby repealed and the provisions of sections 7 and 25 of the Bombay General Clauses Act, 1904 (Bom. I of 1904) shall apply to such repeal as if that Ordinance were an enactment.

SCHEDULE

[See clause (1) of section 2]

Part-I

Municipalities in the Bombay area of the State of Gujarat.

1. The Municipality of Borsad.

2. The Municipality of Dakor.

3. The Municipality of Kapadvanj

4. The Municipality of Kaira.

5. The Municipality of Vaso.

6. The Municipality of Sojitra.

7. The Municipality of Dharmaj.

8. The Municipality of Modasa.

9. The Municipality of Idar.

10. The Municipality of Prantij.

11. The Municipality of Dholka.

12. The Municipality of Dhandnuka.

13. The Municipality of Radhanpur.

14. The Municipality of Dhari.

15. The Municipality of Okha.

16. The Municipality of Umreth.

Part-II

Municipalities in the, Saurashtra area the State of Gujarat.

1. The Municipality of Botad.

2. The Municipality of Talaja.

3. The Municipality of Gadhada.

4. The Municipality of Umrala.

5. The Municipality of Wadhwan.

6. The Municipality of Winkaner.

7. The Municipality of Ranavav.

8. The Municipality of Halvad.

9. The Municipality of Limbdi.

10. The Municipality of Vallabhipur.

11. The Municipality of Lathi.

12. The Municipality of Jafrabad.

13. The Municipality of Khambhalia.

14. The Municipality of Lilia.

15. The Municipality of Rajula.

16. The Municipality of Bilkha.

17. The Municipality of Lakhtar.

18. The Municipality of Paliad.

19. The Municipality of Gariadhar.

1. (Received the assent of the Governor on 7th August, 1962 and published in the Gujarat Government Gazette on the 8th August 1962)