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

State of Gujarat - Subsection

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

(g)all contracts made with, and all instruments executed by or on behalf of an existing panchayat shall be deemed to have been made with, or executed by or on behalf of the successor panchayat, and shall have effect accordingly: