Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Gujarat - Subsection Section 56(2) in Gujarat Panchayats (Second Amendment) Act, 1963 (2)after clause (c), the following clause shall be inserted, namely:-"(d) suits for compensation for damage caused to property by cattle-trespass,".
