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[Cites 0, Cited by 0] [Section 190(1)] [Section 190] [Entire Act]

State of Gujarat - Subsection

Section 190(1)(i) in The Gujarat Panchayats Act, 1993

(i)that the grazing land set apart for the use of cattle of one or more villages in the taluka, or mahal under this jurisdiction is insufficient for the cattle belonging to the permanent residents of such village or villages: