Section 42 in Gujarat Panchayats (Second Amendment) Act, 1963
42. Amendment of section of 132 Guj. VI of 1962.- In section 132 of the principal Act, in clause (b) of sub-section (1), after the words "of the panchayat" the words "or with the sanction of the "State Government at any other place in the district" shall be inserted.
