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[Cites 0, Cited by 0] [Section 148(1)] [Section 148] [Entire Act]

State of Gujarat - Subsection

Section 148(1)(b) in The Gujarat Panchayats Act, 1993

(b)without payment of rent, to use of a residence in the headquarters of the panchayat or with the sanction of the State Government, at any other place in the district, throughtout his term of office and for a period of fifteen days thereafter or in lieu of such residence, a house allowance at such rate as the State Government may by general or special order, determine.