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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1)(b) in Gujarat Panchayats (Second Amendment) Act, 1963

(b)in clause (x), after the word "taluka" the words "or mahal and where any administrator or person has been appointed to perform the functions and exercise powers of any such municipality, such administrator or person;" shall be inserted;