Section 60 in Gujarat Panchayats (Second Amendment) Act, 1963
60. Amendment of section of 325 Guj. VI of 1962.- In section 325 of the principal Act, in sub-section (1), after clause (vi), the following clause shall be inserted, namely:-
"(via) the unexpended balance of the District Village Development Fund established in a district under section 133 of the Act so repealed shall be transferred to and shall form part of the District Development Fund established under section 199 of this Act, in the corresponding district".
