Section 22(1) in Gujarat Panchayats (Amendment) Act, 1966
(1)in sub-section (1) as so numbered,-(i)for the words "by any panchayat" the words "by any subordinate panchayat" shall be substituted;(ii)after the words "under its direction" the following shall be inserted, namely:-"and also to enter the office of any such panchayat and inspect any record, register or other document kept therein and such panchayat shall comply with the inspection notes, if any, made by the person making such inspection";
