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[Cites 0, Cited by 0] [Section 254(3)] [Section 254] [Entire Act]

State of Gujarat - Subsection

Section 254(3)(d) in The Gujarat Panchayats Act, 1993

(d)all proceedings relating to the area excluded from the village and pending before the panchayat on the date of such exclusion shall be transferred to and disposed off by the panchayat of the village in which the area is included.