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[Cites 0, Cited by 2] [Section 110] [Entire Act]

State of Gujarat - Subsection

Section 110(1) in The Gujarat Panchayats Act, 1993

(1)Subject to the provisions of sub-section (2) no lease, sale or other transfer of any immoveable property vesting in, or acquired by a panchayat shall be valid unless such lease, sale or other transfer has been made with the previous sanction of the competent authority.