Section 14 in Gujarat Panchayats (Third Amendment) Act, 1963
14. Insertion of new section 231A in Guj. VI of 1962.- After section 231 of the principal Act, the following section shall be inserted namely:-
"231A. Limitation for cases.- No Nyaya Panchayat shall take cognizance of any offence specified in section 229 after the expiry of one year from the date on which the offence was committed."
