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

State of Gujarat - Subsection

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

(b)there shall, notwithstanding anything contained in any law for the time being in force be constituted for the village an interim villages panchayat consisting of persons vacating office as members of the nagar panchayat or members of the committee thereof and the President and Vice-President of the nagar panchayat shall respectively, be deemed to be the Sarpanch and Upa-Sarpanch of the interim village panchayat;