Section 18(4) in Gujarat Panchayats Laws (Amendment) Act, 1963
(4)after clause (j), the following clause shall be inserted, namely:-"(k) any law (other than the municipal law) or any rule, bye-law, notification or order issued under such law, which was applicable to and in force in the local area immediately before it was declared as a gram or nagar under section 9, shall continue to apply to and to be in force in the local area until it is superseded by or under a law.".
