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[Cites 0, Cited by 0] [Section 276(1)] [Section 276] [Entire Act]

State of Gujarat - Subsection

Section 276(1)(b) in The Gujarat Panchayats Act, 1993

(b)"an existing panchayat" means a gram panchayat, taluka panchayat or district panchayat existing immediately before the appointed day, and where any such panchayat has been superseded or dissolved includes the person or persons appointed to exercise the powers or to perform the functions of such panchayats;