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[Cites 0, Cited by 0] [Section 211] [Entire Act]

State of Gujarat - Subsection

Section 211(2) in The Gujarat Panchayats Act, 1993

(2)Every payment made pursuant to an order under sub-section (1) shall be as sufficient discharge to such bank or person from all liability to the panchayat in respect of discharge of any sum so paid by it or him out of the moneys of the panchayat so deposited with such bank or person.