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[Cites 0, Cited by 0] [Section 253(4)] [Section 253] [Entire Act]

State of Gujarat - Subsection

Section 253(4)(a) in The Gujarat Panchayats Act, 1993

(a)all the powers and duties of the panchayat shall during the period of dissolutuion or supersession, as the case may be exercised and performed by such person or persons as the State Government may, from time to time appoint in that behalf, and