Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Gujarat - Subsection

Section 64(1) in The Gujarat Panchayats Act, 1993

(1)On the election of a new President or Vice-President, it shall be the duty of the retiring President or, as the case may be Vice-President to hand over to him charge of his office and deliver to him the record and property belonging to the panchayat and in his custody,