Section 7(3) in Gujarat Rural Debtors' Relief Act, 1976
(3)A copy of such statement authenticated by the authorised officer shall be forwarded to the debt settlement officer appointed under section 5 for the area under the jurisdiction of the local authority concerned.Explanation.- In this section, "authorised officer of the local authority" means,-(a)in the case of a local authority which is a gram panchayat or a nagar panchayat, the Secretary of the panchayat;(b)in the case of a local authority which is a borough municipality, the Chief Officer of the municipality;(c)in the case of a local authority which, is a municipal corporation, the Municipal Secretary of the Corporation;(d)in the case of any other local authority, such officer as may be prescribed.
