Section 21 in Gujarat Panchayats Laws (Amendment) Act, 1963
21. In section 326,-
(1)in clause (1), after the words "the said Act" the words "or any authority constituted, elected or appointed thereunder", and after the words "of this Act" the words "or as the case may be, to the corresponding authority constituted, elected or appointed under this Act" shall be inserted;(2)in clause (n), the word "existing" shall be deleted where it occurs for the second and third times, and for the words "above paragraph" the words "foregoing paragraphs" shall be substituted.
