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 215] [Entire Act] State of Gujarat - Subsection Section 215(6) in Gujarat Panchayats Act, 1961 (6)Fees for-(a)every writ of demand issued under sub-section (2).(b)every writ of demand made under sub-section (3);(c)the cost of maintaining any livestock seized under sub-section (5) shall be chargeable at such rates as may be prescribed.
