Section 2 in Gujarat Panchayats (Amendment) Act, 1962
2. Amendment of section of Guj. VI of 1962.- In section of the Gujarat Panchayats Act, 1961 (Guj. VI of 1962) (hereinafter referred to as "the principal Act"), in sub-section (3) for the words "in such district and on such date" the words "in respect of such class of panchayats, in such district and on such dates" shall be, and shall be deemed always to have been, substituted.
