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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(3)(c) in Gujarat Panchayats (Second Amendment) Act, 1976

(c)any notification, notice, tax, fee, cess, rule, bye-law, order, licence or permission issued, imposed, made or granted by the district or taluka panchayat in respect of the area so excluded shall be deemed to have been issued, imposed, made or granted by the district or taluka panchayat of the district or taluka in which the area is so included and shall continue in force until it is superseded in accordance with law;