Section 193C(2) in Gujarat Panchayats (Third Amendment) Act, 1963
(2)Notwithstanding anything ??? in any law for the time being force, on the execution of such agreement, the State Government or, as they case may be, the local ??? shall, if so required by the panchayat by a requisition in writing make the deduction of the amount specific in requisition from the salary or wages of the employee specified in the ??? in accordance with the requisition and pay the amount so deducted to the panchayat, as if it were a part of the salary or wages payable and paid to the employee.
