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[Cites 0, Cited by 0] [Section 266A] [Entire Act]

State of Gujarat - Subsection

Section 266A(b) in The Gujarat Municipalities Act, 1963

(b)"gram panchayat" means a gram panchayat constituted or deemed to be constituted for a gram and includes a person or persons appointed to exercise the powers and perform the functions of a gram panchayat under the Panchayats Act;