Section 12 in Gujarat Panchayats (Amendment) Act, 1962
12. Amendment of section of 68 Guj. VI of 1962.- In section 68 of the principal Act, in sub-section (2), for the words "to the use of a residence" the words "to the use of a residence, in the headquarters of the panchayat or with the previous sanction of the State Government, at any other place in the district" shall be, substituted.
