Section 47 in Gujarat Panchayats (Second Amendment) Act, 1963
47. Insertion of section 158A is Guj. VI of 1962.- In Chapter VI of the principal Act, after section 158, the following section shall he and shall be deemed always to have been inserted, namely:-
"158A. Transfer of rights and liabilities in respect of property transferred to panchayat.- In transferring to a district panchayat to powers, functions and duties relating to any matter exercised by the State Government or any of its officers, it shall be lawful for the State Government to transfer to the district panchayat any property belonging to the State Government and con netted with such matter together with the rights and liabilities (including rights and liabilities arising out of any contract) of the State Government in respect of the property and thereupon the rights and liabilities which accrued before such transfer or which may accrue thereafter shall be the rights and liabilities of the district panchayat.
