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] [Entire Act] State of Gujarat - Section Section 51 in Gujarat Panchayats (Second Amendment) Act, 1963 51. Amendment of section of 192 Guj. VI of 1962.- In section 192 of the principal Act, the proviso to sub-section (7) shall be deleted.
