Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 242] [Entire Act] State of Gujarat - Subsection Section 242(3) in The Gujarat Panchayats Act, 1993 (3)The district panchayat may pass such order on the appeal as it may deem just and proper and the order on appeal shall be final.
