Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 7 in Gujarat Panchayats (Third Amendment) Act, 1963

7. Amendment section 206 Guj. VI of 1962.- In section 206 of the principal Act, in clause (ii) of sub-section (1), the words "corresponding district" shall be and shall be deemed always to have been deleted.