Section 2(c) in The Gujarat Agricultural Produce Markets Act, 1963
(c)a village panchayat constituted or deemed to be constituted under the Bombay Village Panchayats Act, 1959 (Bombay Ill of 1959) or a gram panchayat or nagar panchayat constituted under the Gujarat Panchayats Act, 1961 (Gujarat VI of 1961);
