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[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Gujarat - Subsection

Section 256(b) in The Gujarat Panchayats Act, 1993

(b)the unexpended balance of the fund of the panchayat and the property (including arrears or rates, taxes and fees) vesting in the panchayat shall vest in the State Government to be utilised for the benefit of the inhabitants of the areas as the State Government thinks fit.