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

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

State of Gujarat - Subsection

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

(e)the unexpended balance in the Gram Fund, Taluka Fund, District Fund, or as the case may be, District Family Welfare Fund constituted under the Repealed Act and all sums due to an existing panchayat and such sums of any other body or bodies as the State Government may direct shall form part of, and be paid into, the respective village fund, taluka fund, district fund or, as the case may be, District Family Welfare Fund of the successor panchayat constituted under this Act:

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State of Gujarat - Subsection

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