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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(xiii) in Gujarat Panchayats (Suspension of Provisions and Reconversion of Certain Local Areas into Municipal Districts) Act, 1962

(xiii)in respect of the area which is not included in the municipal area as aforesaid, if there be any assets and property belonging to the interim panchayat, the same shall vest in the State Government to be utilised for the benefit of the inhabitants of the area as the State Government thinks fit and any proceeding pertaining to the area and pending before the interim panchayat at the said date and any other proceeding pertaining to the area instituted by or against the interim panchayat and pending at the said date shall be transferred to, and disposed of by such authority as the State Government may by order in writing specify;