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State of Gujarat - Section

Section 17 in Gujarat Panchayats (Second Amendment) Act, 1963

17. Amendment of section 6 of Guj. VI of 1962.- In section 61 of the principal Act, in sub-section (1), for the words "has become" the words "abuses his powers or makes persistent, default in the performance of his duties and functions under this Act or has become" shall be substituted.