Section 5(2) in Gujarat Panchayats (Second Amendment) Act, 1963
(2)in sub-section (3), for the words "by the District Development Officer in the prescribed manner" the words "in the prescribed manner in the case of a taluka panchayat or district panchayat by the District Development Officer and in the case of a gram panchayat or nagar panchayat by the Taluka Development Officer" shall be substituted.
