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 250] [Entire Act] State of Gujarat - Subsection Section 250(3) in The Gujarat Panchayats Act, 1993 (3)The Taluka Development Officer shall forthwith report to the District Development Officer every case in which he exercises his powers under sub-section (1).
