Section 23 in Gujarat Panchayats (Amendment) Act, 1962
23. Amendment of section of 18 Guj. VI of 1962.- In section 185 of the principal Act in the second proviso to sub-section (1) in clause (i).
(a)for the words "consent of the Government concerned" the words "consent of the Government, or as the case may be, the taluka panchayats concerned" shall be substituted;(b)the words "or district, panchayat" shall he deleted.
