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[Cites 0, Cited by 0] [Section 254(3)] [Section 254] [Entire Act]

State of Gujarat - Subsection

Section 254(3)(c) in The Gujarat Panchayats Act, 1993

(c)any notice, tax fee, cess, order, licence, permission rule or bye-law issued, imposed, granted or made in respect of the area so excluded shall be deemed to have been issued, imposed, granted or made in respect of the panchayat in which the area is so included and shall continue in force until it is superseded under the provisions of the law applicable thereto;