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[Cites 0, Cited by 0] [Section 261(1)] [Section 261] [Entire Act]

State of Gujarat - Subsection

Section 261(1)(g) in The Gujarat Panchayats Act, 1993

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