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] [Entire Act] State of Gujarat - Section Section 31 in Gujarat Panchayats (Second Amendment) Act, 1963 31. Insertion of heading after section 101 Guj. VI of 1962.- After section 101 of the principal Act, the heading "(DD) Officers and servants of panchayat" shall be inserted.
