Section 102(a) in The Gujarat Panchayats Act, 1993
(a)any case where a magistrate has directed that a previous local investigation be made by a village panchayat under section 202 of the Code of Criminal Procedure, 1973 (II of 1974), and the words "such other person" in sub-section (1) of the said section shall be deemed to include a village panchayat;
