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 53] [Entire Act] State of Gujarat - Subsection Section 53(1) in Gujarat Panchayats (Second Amendment) Act, 1963 (1)if out of the officers and servants so allocated any officers or servants are found to be surplus in any category of the Panchayat Service;
