Section 52 in Gujarat Panchayats (Second Amendment) Act, 1963
52. Amendment of section of 206 Guj. VI of 1962.- In section 206 of the principal Act, in sub-section (1),-
(1)in clause (i), after the word "staff" the words "allotted of" shall he inserted;(2)after clause (i), the following clause shall be inserted, namely:-"(ia) all officers and servants of the municipalities dissolved under section 307,".
