Section 2 in Gujarat Panchayats Laws (Amendment) Act, 1963
2. Repeal of section 3 of Guj. IX of 1963.- With effect on and from the date of the commencement of the Gujarat Panchayats Laws (Amendment) Ordinance, 1963 (Guj. Ord. I of 1963)-
(1)section 3 of the Gujarat Panchayats (Suspension of Provisions and Reconversion of certain local areas into Municipal Districts) Act, 1962 shall stand repealed, and (Guj. IX of 1963)(2)those provisions of the Gujarat Panchayats Act, 1961 (hereinafter referred to as "the principal Act") the operation of which was suspended under the said section 3, shall be operative (Guj. Vi of 1962).
