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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1) in Gujarat Panchayats Laws (Amendment) Act, 1963

(1)in clause (1), after the words "the said Act" the words "or any authority constituted, elected or appointed thereunder", and after the words "of this Act" the words "or as the case may be, to the corresponding authority constituted, elected or appointed under this Act" shall be inserted;