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[Cites 0, Cited by 0] [Section 258] [Entire Act]

State of Gujarat - Subsection

Section 258(3) in The Gujarat Panchayats Act, 1993

(3)The State Government may make orders as to the cost of inquiries under subsection (1) and as to the parties by whom and the funds out of which they shall be paid and any such order may, on the direction of the State Government or the application of any person named therein, be executed as if it were a decree of a civil court.