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 3] [Entire Act] State of Gujarat - Subsection Section 3(1) in Gujarat Panchayats (Amendment) Act, 1966 (1)in sub-section (1), for the words "The taluka panchayat" the words "Subject to the provisions of this Act, the taluka panchayat" shall be substituted;
