Section 11 in Gujarat Panchayats (Third Amendment) Act, 1963
11. Amendment of section 219 of Guj. VI of 1962.- In section 219 of the principal Act,-
(1)in sub-section (1), after the words "Nyaya Panchayat" the words "and of a standing member of a conciliation panch" shall be inserted;(2)in sub-section (2), after the words "Nyaya Panchayat" the words "or of a standing member of a conciliation panch" shall be inserted, and after the figures "212" the words and figures "or 213, as the case may be" shall be inserted.
