Section 231(4)(a) in The Gujarat Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 231(4)] [Section 231] [Entire Act]

State of Gujarat - Subsection

Section 231(4)(a) in The Gujarat Panchayats Act, 1993

(a)any obligation or liability incurred or default committed by such officer or servant during the period of his allocation to the panchayats service while acting or purporting to act in the discharge of his duties as such officer or servant, and

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State of Gujarat - Subsection

Section 231(4)(a) in The Gujarat Panchayats Act, 1993