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 180(1)] [Section 180] [Entire Act] State of Gujarat - Subsection Section 180(1)(i) in The Gujarat Panchayats Act, 1993 (i)it is competent to the State Government to implement the scheme in exercise of its executive power, and