Section 262(1)(e) in The Gujarat Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 262(1)] [Section 262] [Entire Act]

State of Gujarat - Subsection

Section 262(1)(e) in The Gujarat Panchayats Act, 1993

(e)any appointment, notification, notice tax, fee, cess, order, scheme, licence, permission, rule, bye-law or form made, issued, imposed or granted in respect of such local areas and in force on the said date shall continue in force and be deemed to have been made, issued, imposed or granted in respect of the amalgamated village until it is superseded or, modified by any appointment, notification, notice, tax, fee, cess, order, scheme, licence, permission, rule, bye-law or form made imposed or granted under this Act:

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State of Gujarat - Subsection

Section 262(1)(e) in The Gujarat Panchayats Act, 1993