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[Cites 0, Cited by 0] [Section 254(3)] [Section 254] [Entire Act]

State of Gujarat - Subsection

Section 254(3)(a) in The Gujarat Panchayats Act, 1993

(a)such portion of the village fund, debts, obligations and other property of the village from which the area is so excluded shall be transferred to and shall vest in, the panchayat of the village in which such area is included, as the State Government may by order in writing direct;