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

State of Gujarat - Subsection

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

(h)all proceedings (including appeals) pending at the said date before the dissolved panchayat shall be deemed to be transferred to and continued by the panchayat of new village before which they would have been instituted, had the new village been formed when the proceedings were instituted: