Section 10 in Gujarat Panchayats (Amendment) Act, 1966
10. Amendment of Motion 121 of Guj. VI of 1862.- In section 121 of the principal Act, after sub-section (1), the following sub-section shall be inserted, namely:-
"(1a) Any surplus funds in the hands of a panchayat which may not be required for current charges may be invested in such manner as may be prescribed.".
