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 6] [Entire Act] State of Gujarat - Subsection Section 6(3) in The Gujarat Panchayats Act, 1993 (3)Subject to the control of the State Government and the competent authority -(a)a village panchayat shall be subordinate to the taluka panchayat and the district panchayat, and(b)a taluka panchayat shall be subordinate to the district panchayat.
