Section 24 in Gujarat Panchayats (Amendment) Act, 1966
24. Amendment of section 303 of Guj. VI of 1962.- In section 303 of the principal Act, after sub-section (3), the following sub-section shall be inserted, namely:-
"(4) Where a panchayat, after its being liable to be reconstituted by reason of the expiry of its term or otherwise under the provisions of this Act continues to function as before and the members thereof continue to hold their office, it shall be lawful for the State Government to take action under sub-section (1) in respect of such panchayat as if it were a panchayat not validly constituted under this Act."
