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 1] [Section 200] [Entire Act] State of Gujarat - Subsection Section 200(7) in The Gujarat Panchayats Act, 1993 (7)No such appeal shall be entertained unless the amount claimed from the appellant has been deposited by the appellant with the panchayat.
