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

State of Gujarat - Subsection

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

(m)any reference in any law or in any instrument to the provision of the Repealed Act, or any authority constituted, elected or appointed thereunder shall, unless a different intention appears, be construed as a reference to the corresponding provisions of this Act, or as the case may be, to the corresponding authority constituted, elected or appointed under this Act.