Section 19(1) in Gujarat Panchayats Laws (Amendment) Act, 1963
(1)in sub-section (1),(a)for the words "from panchayat" the words "from a panchayat" shall be substituted;(b)for the words "any record or money" the words "any record, money or other property" shall be substituted;(e)for the words "after his removal" the words "after his retirement, removal" shall be substituted;(d)for the words "such record" the words "such record or property" shall be substituted, and(e)for the words "the record or money" the words "the record, property or money" shall be substituted;
