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 30 in Gujarat Panchayats (Amendment) Act, 1962 30. Insertion of new section 329 in Guj. VI of 1962.- In the principal Act, after section 328, following heading and section shall be inserted, namely:- "(2) Transitioned Provisions.
