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[Cites 0, Cited by 0] [Section 264(3)] [Section 264] [Entire Act]

State of Gujarat - Subsection

Section 264(3)(d) in The Gujarat Panchayats Act, 1993

(d)all proceedings relating to the area excluded from the district or taluka and pending before the panchayat on the date of such exclusion shall be transferred to and disposed of by the district or taluka panchayat of the district or taluka in which the area is included.