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[Cites 0, Cited by 0] [Section 133(1)] [Section 133] [Entire Act]

State of Gujarat - Subsection

Section 133(1)(c) in The Gujarat Panchayats Act, 1993

(c)any land or property which vesting in any other panchayat when vested in the taluka panchayat by that panchayat for the purpose of this Act: