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

State of Gujarat - Subsection

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

(d)the unexpended balance of the village funds and all the properties (including areas of rates, taxes and fees) shall until amalgamated panchayat is constituted and holds its first meeting, or be utilised for the benefit of the inhabitants of such local areas as in such manner as the administrator or administrators may think fit;