Section 2 in Gujarat Panchayats (Second Amendment) Act, 1976
2. Amendment of section 14.- In section 14 of the Gujarat Panchayats Act, 1961 (Guj. VI of 1962) (hereinafter referred to as "the principal Act"), in sub-section (5), after clause (i), the following clause Khali be inserted, namely:-
"(ia) the Mamlatdar or, as the case may be, the Mahaikari, of the revenue taluka;".
