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 23] [Entire Act] State of Gujarat - Subsection Section 23(a) in Gujarat Panchayats (Amendment) Act, 1962 (a)for the words "consent of the Government concerned" the words "consent of the Government, or as the case may be, the taluka panchayats concerned" shall be substituted;
