Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(g) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986

(g)"panchayat" means a district panchayat or, as the case may be, a taluka panchayat constituted under the Gujarat Panchayats Act, 1961 (Gujarat VI of 1962);