Section 265 in The Gujarat Municipalities Act, 1963
265. Interpretation.
- In this chapter, unless the context otherwise requires,(a)"appointed day" means the day from which a change referred to in any of the clauses (a) to (d) of sub-section (1) of section 266 takes effect;(b)"existing local authority", in relation to any local area, means the municipality or the panchayat;(c)"successor local authority", in relation to any local area, means the municipality or the panchayat;(d)"the panchayat" means a gram [***] [The words 'or nagar' were deleted Gujarat 17 of 1993, section 25.] panchayat established or deemed to be established under the Gujarat Panchayats Act, 1961 (Gujarat VI of 1962).
