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[Cites 0, Cited by 1] [Section 249] [Entire Act]

State of Gujarat - Subsection

Section 249(3) in The Gujarat Panchayats Act, 1993

(3)The Taluka Development Officer shall forthwith submit to the District Development Officer a report of every case occurring under this section and the District Development Officer may revise or modify any order made therein and make in respect thereof any other order which the Taluka Development Officer could have made.