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

State of Gujarat - Subsection

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

(i)in all suits and legal proceedings pending on the appointed day in or to which an existing panchayat, is partly, the successor panchayat, shall be deemed to be substituted thereof;