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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Gujarat - Subsection

Section 140(2) in Gujarat Panchayats Act, 1961

(2)If on a pressing emergency any sum is expended otherwise than in accordance with sub-section (1), the circumstances shall be forthwith communicated in writing by the President of the Panchayat to the competent authority with an explanation of the way in which it is proposed by the panchayat to cover such extra expenditure.