Section 22 in Gujarat Panchayats (Amendment) Act, 1962
22. Amendment of section of 18 Guj. VI of 1962.- In section 183 of the principal Act, in the second proviso to sub-section (1) in clause (1)
(a)for the words "consent of the. Government concerned" the words "consent of the Government, or its the case may be, the district panchayat concerned" shall be substituted; and(b)for the words "or" the taluka panchavat or" the words "or the" shall be substituted.
