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[Cites 0, Cited by 0] [Section 263(1)] [Section 263] [Entire Act]

State of Gujarat - Subsection

Section 263(1)(b) in The Gujarat Panchayats Act, 1993

(b)until for the respective new village a village panchayat is constituted the State Government shall appoint an administrator or administrators, to exercise the powers and perform the functions of the respective panchayat of the new village.