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 277(2)] [Section 277] [Entire Act] State of Gujarat - Subsection Section 277(2)(a) in The Gujarat Panchayats Act, 1993 (a)to empower the State Government to make any adaptation or modification of any law after the expiration of four years from the commencement of this section, or