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State of Gujarat - Section

Section 52 in Gujarat Panchayats Act, 1961

52. Duty of retiring Sarpanch, etc. to hand over charge of office. - (1) On the election of a new Sarpanch or Upa-Sarpanch it shall be the duty of the retiring Sarpanch or, as the case may be, Upa-Sarpanch, to hand over to him charge of his office and deliver to him the record and property belonging to the panchayat and in his custody.

(2)The provisions of the sub-section (1) shall apply mutatis mutandis to a retiring member in the matter of handing over charge of his office.