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

State of Gujarat - Subsection

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

(e)all budget estimates, assessments, assessment lists, valuations or measurements made or authenticated under the Municipal Act immediately before the said date in respect of such local area shall be deemed to have been made or authencticated under this Act;