Section 4 in Gujarat Panchayats (Amendment) Act, 1962
4. Amendment of section of 10 Guj. VI of 1962.- In section 10 of the principal Act,-
(a)in clause (i), alter the word "Code" the following shall lie inserted, namely:-"except the area over which a district panchayat has no authority under sect ion 8"; and(b)in clause (ii), after the word "Code" the following shall be inserted, namely:-"except the area over which a taluka panchayat has no authority under section 8".
