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[Cites 0, Cited by 0] [Section 276(1)] [Section 276] [Entire Act]

State of Gujarat - Subsection

Section 276(1)(c) in The Gujarat Panchayats Act, 1993

(c)"the successor panchayat" means a village panchayat, taluka panchayat or district panchayat constituted under this Act for such local area as corresponds to the respective local area of the existing gram panchayat, taluka panchayat or district panchayat.