Section 8 in Gujarat Panchayats (Amendment) Act, 1962
8. Amendment of section of 56 Guj. VI of 1962.- In section 56 of the principal Act, in sub-section (2) for the words a residence in the headquarters of the panchayat" the words "a residence, in the headquarters of the panchayat of with the previous sanction of the State Government at any other place in the taluka" shall be substituted.
