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[Cites 0, Cited by 0] [Section 254(3)] [Section 254] [Entire Act]

State of Gujarat - Subsection

Section 254(3)(b) in The Gujarat Panchayats Act, 1993

(b)the rights and liabilities, of the panchayat in respect of any contracts, agreements and other matters and things, arising in or relating to the area so excluded shall vest in the panchayat of the village in which the area is so included: