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 52] [Entire Act] State of Gujarat - Subsection Section 52(2) in Gujarat Panchayats (Second Amendment) Act, 1963 (2)after clause (i), the following clause shall be inserted, namely:-"(ia) all officers and servants of the municipalities dissolved under section 307,".
