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[Cites 0, Cited by 0] [Section 137(2)] [Section 137] [Entire Act]

State of Gujarat - Subsection

Section 137(2)(i) in Gujarat Panchayats Act, 1961

(i)exercise supervision and control over the acts of officers and servants holding office under the taluka panchayat in matters of executive administration and those relating to accounts and records of the taluka panchayat; and