Section 329(2) in Gujarat Panchayats (Amendment) Act, 1962
(2)Anything done or any action taken by the State Government or the officer so authorised in the exercise of the powers and the performance of the functions and duties under sub-section (1) shall be binding on the taluka panchayat, or, as the case, may be, district panchayat, when it is so duly constituted."
