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[Cites 0, Cited by 0] [Section 276(2)] [Section 276] [Entire Act]

State of Gujarat - Subsection

Section 276(2)(c) in The Gujarat Panchayats Act, 1993

(c)any functions relating to recovery of land revenue and cesses under the Land Revenue Code and law relating to collection of cesses; any functions of district school boards; any functions under the Gujarat Co-operative Societies Act, 1963 and any functions of the State Government under any enactment or any other function of the State Government, transferred to an existing panchayat under the repealed Act shall be deemed to have been transferred to the successor panchayat under this Act;