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[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(2)(a) in The Gujarat Panchayats Act, 1993

(a)The President shall be entitled without payment of rent, to the use of a residence, in the headquarters of the panchayat or with the previous sanction of the Sate Government at any other place in the taluka throughout his term of office and for a period of fifteen days immediately thereafter, or in lieu of such residence, a house allowance at such rate as the State Government may determine by a general or special order.