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[Cites 0, Cited by 0] [Section 131(9)] [Section 131] [Entire Act]

State of Gujarat - Subsection

Section 131(9)(b) in The Gujarat Panchayats Act, 1993

(b)The panchayat may make compensation out of its funds to any person sustaining damage by reason of the exercise of any of the power vested in it and its officers and servants under this Act.