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[Cites 0, Cited by 0] [Section 226(5)] [Section 226] [Entire Act]

State of Gujarat - Subsection

Section 226(5)(i) in The Gujarat Panchayats Act, 1993

(i)The Commission shall in the performance of their functions have all the powers of the civil court under the Code of Civil Procedure, 1908 (V of 1908), while trying a suit in respect of the following matters, namely;