Legal Document View

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
[Cites 0, Cited by 0] [Section 227(3)] [Section 227] [Entire Act]

State of Gujarat - Subsection

Section 227(3)(d) in The Gujarat Panchayats Act, 1993

(d)A servant belonging to a local cadre shall be liable to be posted whether by promotion or transfer to any post in the same village.