Section 266B(b) in The Gujarat Municipalities Act, 1963
(b)(i)the member elected by the gram panchayat of the gram shall cease to be the member of the Nyaya Panchayat constituted for a group of grams and the said Nyaya Panchayat shall continue to function in respect of the group of grams excluding the local area unless the number of grams remaining in the group is rendered less than three;(ii)the Nyaya Panchayat of the dissolved nagar panchayat shall stand dissolved and all members thereof shall vacate their offices;(iii)the conciliation panch of the dissolved panchayat shall cease to exist;
