Legal Document View

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
[Cites 0, Cited by 0] [Section 227(3)] [Section 227] [Entire Act]

State of Gujarat - Subsection

Section 227(3)(c) in The Gujarat Panchayats Act, 1993

(c)A servant belonging to taluka cadre shall be liable to be posted, whether by promotion or transfer to any post in any village in the same taluka.