Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 6 in Gujarat Panchayats (Third Amendment) Act, 1963 6. Insertion of Chapter IXA Guj. VI of 2.- In the principal Act, after section 193, the following Chapter and sections shall be inserted namely:- "CHAPTER IXA.Power to Evict Persons from Premises belonging to Panchayats.
