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[Cites 0, Cited by 0] [Section 262(1)] [Section 262] [Entire Act]

State of Gujarat - Subsection

Section 262(1)(j) in The Gujarat Panchayats Act, 1993

(j)all appeals pending before such panchayats at the said date shall so far as may be practicable, be disposed of by the administrator, or administrators of the amalgamated panchayat, as the case may be;