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

State of Gujarat - Subsection

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

(g)all officers and servants in the employ of the dissolved panchayat immediatel before the said date shall be allocated to the panchayat of the new village by the State Government in such manner as it may direct and until other provision is made in accordance with this Act, they shall receive salaries and allowances and be subject to the conditions of service to which they were entitled or subject on the said date: