Section 266B(e) in The Gujarat Municipalities Act, 1963
(e)the unexpended balance of the gram fund [*] [The words 'or the nagar fund' and 'interim' were deleted by Gujarat 17 of 1993 section 29 (v).] and property including arrears of rates, taxes, and fees, belonging to the dissolved panchayat and all rights and powers, which prior to the said date, vested in the panchayat shall, subject to all charges and liabilities affecting the same, vest in the administrator or administrators on behalf of the [*] [The word 'interim' was deleted by Gujarat 17 of 1993, section 29 (vi).] municipality until a municipality is constituted and on constitution of a municipality in such municipality;
