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] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(e) in The Gujarat Metropolitan Planning Committees Act, 2008 (e)"District Development Officer" means the officer appointed as such by the Government under the Gujarat Panchayats Act, 1993 (Gujarat 18 of 1993);
