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

State of Gujarat - Subsection

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

(d)any appointment, notification, notice, tax, fee, cess, order, scheme, licence, permission, rule, bye-law or form made, issued, imposed or granted in respect of the area within the jurisdiction of the dissolved panchayat and in force on the said date shall continue in force and be deemed to have been made, issued imposed or granted in respect of the new village formed out of the said area until it is superseded or, modified by any appointment, notification, notice, tax, fee, cess, order, scheme, licence, permission, rule bye-law or form made issued, imposed or granted under the law applicable thereto;