Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(6) in Gujarat Panchayats (Amendment) Act, 1962

(6)The rights and liabilities of the, panchayat which has been dissolved in respect, of civil and criminal proceedings, contracts, agreements and any other matter or thing arising in or relating to any part of the area subject to the authority of the panchayat reconstituted or established, shall vest in such panchayat.