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State of Gujarat - Section

Section 278AA in The Gujarat Panchayats Act, 1993

278AA. Amendment of certain Acts in their application to Scheduled Areas of State.

- The enactments specified in Schedule V shall, in their application to the Scheduled Areas of the State as referred to in clause (1) of article 244 of the Constitution of India, be amended to the extent specified in column 3 of the said Schedule.]