Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 267] [Entire Act] State of Gujarat - Subsection Section 267(3) in The Gujarat Panchayats Act, 1993 (3)If the amount is not so paid, it shall be recovered as an arrear of land revenue and credited to the fund of the relevant panchayat.
