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[Cites 0, Cited by 2] [Section 249] [Entire Act]

State of Gujarat - Subsection

Section 249(5) in The Gujarat Panchayats Act, 1993

(5)An officer authorised by the State Government in this behalf by a general or special order, shall in respect of a district panchayat, have the same powers as the District Development Officer has in respect of a taluka panchayat under this section.