132A. [ Taluka Panchayat to be consulted before acquisition of land and rehabilitation of persons affected. [Section 132A added by Gujarat 5 of 1998 (w.r.e.f. 20-12-1997).]
- The taluka panchayat shall be consulted,-(a)before acquiring under the Land Acquisition Act, 1894 (I of 1894) any land situate in the taluka for any development project;(b)before resettling or rehabilitating persons affected by such project.](C)Property and Fund
