Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 263(1)] [Section 263] [Entire Act] State of Gujarat - Subsection Section 263(1)(a) in The Gujarat Panchayats Act, 1993 (a)the panchayat constituted in respect of such local area shall stand dissolved and all the members of the panchayat shall vacate office,