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State of Gujarat - Section

Section 12 in Gujarat Panchayats (Second Amendment) Act, 1963

12. Amendment of section 49 of Guj. VI of 1962.- In section 49 of the principal Act, in sub-section (1), for the words "has become" the words "abuses his powers or makes persistent default in the performance of his duties and functions under this Act or has become" shall be substituted.