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

State of Gujarat - Subsection

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

(i)all prosecutions instituted by or on behalf of and all suits or other legal proceedings instituted by or against the dissolved panchayat or any officer thereof and pending at the said date shall be continued by or against the panchayat of the new village, by on behalf of or against which they would have been instituted, had the new village been formed when the prosecutions, suits or legal proceedings were instituted and until such panchayat is constituted, shall be continued by or against the administrator appointed for the new village.