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[Cites 0, Cited by 0] [Section 163] [Entire Act]

State of Gujarat - Subsection

Section 163(3) in Gujarat Panchayats Act, 1961

(3)Where any district panchayat has failed to comply with the provisions of subsection (2), it shall be lawful for the State Government to form an opinion that the panchayat is incompetent to perform the duties imposed on it or functions entrusted to it under the provisions of this Act.