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

State of Gujarat - Subsection

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

(f)all debts and obligations incurred and all contracts made by or on behalf of the nagar panchayat immediately before the said date and subsisting on the said date shall be deemed to have been incurred and made by the interim village panchayat in exercise of the powers conferred on it by or under this Act.