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] [Section 106] [Entire Act] State of Gujarat - Subsection Section 106(4) in Gujarat Panchayats Act, 1961 (4)In this section "premsies" means a house, outhouse, stable, shed, hut or other structure whether of masonry, bricks, wood, mud, metal or any other Material whatsoever whether used as a human dwelling or otherwise.
