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[Cites 0, Cited by 0] [Section 253(4)] [Section 253] [Entire Act]

State of Gujarat - Subsection

Section 253(4)(b) in The Gujarat Panchayats Act, 1993

(b)all the property vested in the panchayat shall during the period of dissolution or supersession, as the case may be, vest in the State Government; and