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[Cites 0, Cited by 0] [Section 264(3)] [Section 264] [Entire Act]

State of Gujarat - Subsection

Section 264(3)(b) in The Gujarat Panchayats Act, 1993

(b)the rights, assets and liabilities of the district or taluka panchayat of the district or taluka from which the area is so excluded in respect of any contracts, agreements and other matters and things, arising in or relating to the area so excluded, shall vest in, and be transferred to, the district or taluka panchayat of the district or taluka in which the area is included;