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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 55 in Gujarat Panchayats (Second Amendment) Act, 1963 55. Amendment of section of 214 Guj. VI of 1962.- In section 214 of the principal Act, in sub-section (2), the words "which is entitled to have a Nyaya Panchayat" shall be deleted.
