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 137] [Entire Act] State of Gujarat - Subsection Section 137(3) in Gujarat Panchayats Act, 1961 (3)Subject to the other provisions of this Act, the Taluka Development Officer shall be under the general control of the taluka panchayat.(E)Budget Estimates
