Section 266B(h) in The Gujarat Municipalities Act, 1963
(h)all debts and obligations incurred and all contracts made by or on behalf of the dissolved panchayat immediately before the said date and subsisting on that date shall be deemed to have been incurred and made by the [***] [The word 'interim' was deleted by Gujarat 17 of 1993, section 29 (vi).] municipality until a municipality is constituted and on constitution of a municipality by such municipality in exercise of the powers conferred on it by or under this Act;
