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State of Gujarat - Section

Section 4 in Gujarat Panchayats Laws (Amendment) Act, 1963

4. Amendment of Bom. III of 1959.- In section 146 of the Bombay Village Panchayats Act, 1958, in sub-section (3), for the words "one year" the words "three years" shall be substituted (Bom. III of 1959).