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State of Gujarat - Section

Section 169 in The Gujarat Panchayats Act, 1993

169. Responsibility of the panchayats.

- The panchayat so entrusted under section 168 shall be responsible for the recovery and collection of the land revenue (including cesses) and other dues of the village in accordance with the provisions of the Land Revenue Code and the rules, instructions and orders made or issued thereunder and the law relating to the collection of such cesses.