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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(3)(b) in Gujarat Panchayats (Amendment) Act, 1976

(b)all the powers and duties of such panchayat shall, during the period when such notification is in force, be exercised and performed by such officer of the State Government as it may, by order, specify in that behalf.