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

State of Gujarat - Subsection

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

(k)any law (other than the Municipal Act) of any rule, bye-law, notification or order issued under such law, which was applicable to and in force in the local area immediately before it was declared as a village under clause (g) of article 243 of the Constitution, shall continue to apply to and to be in force in the local area until it is superseded.