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[Cites 0, Cited by 0] [Section 108(4)] [Section 108] [Entire Act]

State of Gujarat - Subsection

Section 108(4)(c) in Gujarat Panchayats Act, 1961

(c)Nothing in clause (a) shall be construed as vesting in the village panchayat the land in the area of forest referred to in clause (a) and trees and plantations thereon.