Section 266A in The Gujarat Municipalities Act, 1963
266A. Interpretation. - For the purposes of this Chapter, unless the context otherwise requires-
(a)"gram" means a gram formed or an area deemed to be a gram, under the Panchayat's Act;(b)"gram panchayat" means a gram panchayat constituted or deemed to be constituted for a gram and includes a person or persons appointed to exercise the powers and perform the functions of a gram panchayat under the Panchayats Act;[****] [Clause (c), (d) and (e) were deleted by Gujarat 17 of 1993, section 28.](f)"Panchayats Act" means the Gujarat Panchayat's Act 1961 (Gujarat VI of
