Preamble
Gujarat Municipalities (Second Amendment) Act, 1983*
| [Gujarat Act No. 16 of 1983] | [3rd October, 1983] |
An Act further to amend the Gujarat Municipalities Act, 1963.
It is hereby enacted in the Thirty-fourth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Gujarat Municipalities (Second Amendment) Act, 1983.
(2) It shall be deemed to have come into force on the 16th August, 1983.
Section 2. Amendment of section 263A of Guj. 34 of 1964
2. Amendment of section 263A of Guj. 34 of 1964.- In the Gujarat Municipalities Act, 1963 (Guj. 34 of 1964) (hereinafter referred to as "the principal Act"), in section 263A, in sub-section (2), in the proviso, for the words "one year" the words "two years" shall be substituted.
Section 3. Repeal and savings
3. Repeal and savings.- (1) The Gujarat Municipalities (Second Amendment) Ordinance, 1983 (Guj. Ord. 11 of 1983), is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the principal Act as amended by the said Ordinance, shall be deemed to have been done br taken under the principal Act as amended by this Act.