Section 56 in Gujarat Panchayats (Second Amendment) Act, 1963
56. Amendment of section of 227 Guj. VI of 1962.- In section 227 of the principal Act, in sub-section (1)-
(1)in clause (c), the word "and" shall be added at the end, and(2)after clause (c), the following clause shall be inserted, namely:-"(d) suits for compensation for damage caused to property by cattle-trespass,".
