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 225] [Entire Act] State of Gujarat - Subsection Section 225(2) in The Gujarat Panchayats Act, 1993 (2)more than an amount calculated on the basis of the population of the village at such per capita rate as is equal to the Per capita rate arrived at in respect of grants made under section 219.
