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[Cites 0, Cited by 0] [Section 261(1)] [Section 261] [Entire Act]

State of Gujarat - Subsection

Section 261(1)(j) in The Gujarat Panchayats Act, 1993

(j)all prosecutions instituted by or on behalf of the nagar panchayat and all suits or other legal proceedings instituted by or against `such nagar panchayat or any officer of such nagar panchayat pending at the said date shall be continued by or against the interim village panchayat as if such local area had been included in the village when such prosecutions, suits or proceedings were instituted: