Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(1) in Gujarat Panchayats (Amendment) Act, 1966 (1)in the proviso, after the words "expiry of the term" the words "except with the sanction of the State Government in that behalf," shall be inserted;
