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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Gujarat - Subsection

Section 145(16) in Gujarat Panchayats Act, 1961

(16)a Committee shall conform to any instructions that may from time to time, be given to it by the panchayat, the panchayat may at any time call for any extract from any processing of any committee and for any return, statement, account or report in connection with any matter with which any committee has been authorised or directed to deal. Every such requisition, shall without unreasonable delay, be complied with by the committee so called upon.