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[Cites 0, Cited by 0] [Section 262(1)] [Section 262] [Entire Act]

State of Gujarat - Subsection

Section 262(1)(h) in The Gujarat Panchayats Act, 1993

(h)all officers and servants in the employ of such panchayats immediately before the said date shall be officers and servants of the amalgamated panchayat and shall until other provision is made in accordance with this Act, receive salaries and allowances and be subject to the conditions of service to which they were entitled or subject on such date: