Section 26(7) in Gujarat Panchayats (Amendment) Act, 1962
(7)Any notification, notice, lax, order, scheme, licence, permission, rule, bye-law or form issued, imposed, granted or made by the panchayat which has been dissolved in respect of any part of the area subject to the authority of the panchayat, which has been reconstituted or established shall be deemed to have been issued imposed, granted or made by such panchayat, unless and until it is superseded by any other notification, notice, tax, order, scheme, licence, permission, rule, bye-law or form.
