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] [Entire Act] State of Gujarat - Section Section 26 in Gujarat Panchayats (Amendment) Act, 1966 26. Amendment of section 318 of Guj. VI of 1962.- In section 318 of the principal Act, in sub-section (1), the words "on an application from a panchayat" shall be deleted.
