Section 2 in Gujarat Panchayats (Second Amendment) Act, 1963
2. Amendment of section 9 of Guj. VI of 1962.- In section 9 of the Gujarat Panchayats Act, 1961 (hereinafter referred to as "the principal Act"), in sub-section (2)-
(1)in clause (b) ??? "or" shall be added at the end;(2)after clause (b), the following clause shall be inserted, namely:-"(c) having regard to clauses (a) and (b) of sub-section (1), declare the whole area ??? in a gram or the part thereof to be a nagar or two or more grams or the whole area comprised in a nagar to be a gram or two or more grams;"(3)for the words "or, as the case may be, the local area shall cease to be a nagar, or gram" the words "or the local ares shall cease to be a nagar or gram or, as the case may be, the area declared to be a nagar or gram shall be a nagar or gram as the case may be" shall be substituted.
