Section 17 in Gujarat Panchayats (Third Amendment) Act, 1963
17. Amendment of section 271 of Guj. VI of 1962.- In section 271 of the principal Act, after sub-section (3) the following sub-section shall be inserted, namely:-
"(3A) If in the opinion of the Court, the application made under sub-section (2) was frivolous or vexatious, it may order the applicant to pay by way of compensation to the person who opposed the application such sum not exceeding one hundred rupees as it may consider proper in the circumstances of the case."
