Section 29 in Gujarat Panchayats (Second Amendment) Act, 1963
29. Amendment of section of 94 Guj. VI of 1962.- In section 94 of the principal Act; after sub-section (2), the following sub-section shall be inserted, namely:-
"(2A) Nothing in sub-section (2) shall prevent this panchayat from permitting any construction referred to in clause (a) or clause (c) of sub-section (1) to stand on such terms and conditions as may be prescribed."
