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State of Gujarat - Section

Section 125 in Gujarat Panchayats Act, 1961

125. Travelling allowance to members of committee who are not members of a taluka panchayat. - The members of any committee of a taluka panchayat constituted under section 123 who are not the members of such panchayat, shall be entitled to travelling allowance while touring for the purpose of attending a meeting of the committee or any business relating to the committee at such rates and subject to such conditions as may be determined by rules made either prospectively or retrospectively.