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(19) in The Gujarat Municipalities Act, 1963 (19)"panchayat" means a panchayat of any class constituted under the Now [Gujarat Panchayats Act, 1961 (Gujarat VI of 1962)2] [refer Gujarat Panchayat Act, 1993 (Act No. 18 of 1993).];
