Section 21 in Gujarat Panchayats (Amendment) Act, 1966
21. Amendment of section 287 of Guj. VI of 1962.- In section 287 of the principal Act, in clause (2), after the/words "the State policy in general" the words "and shall give effect to such general or special directions as the State Government may from time to time by order in writing issue in that behalf’ shall be inserted.
