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State of Gujarat - Section

Section 9 in Gujarat Panchayats (Amendment) Act, 1966

9. Amendment of section 111 of Guj. VI of 1962.- In section 111 of the principal Act, in sub-section (1), for the words "A taluka panchayat" the words and figures "Subject to the provisions of section 112, a taluka panchayat" shall be substituted.