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State of Gujarat - Section

Section 20 in Gujarat Panchayats Laws (Amendment) Act, 1963

20. In section 325, in sub-section (2),

(1)in clause (i), for the words "coming into force of this Act" the words "date of the" coming into force of this section",
(2)in clause (viii), for the words "the date of the commencement of this Act" the words "the said date", and
(3)in clause (ix), for the words "before the commencement of this Act" the words "before the said date" shall be substituted.