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] [Section 22] [Entire Act] State of Gujarat - Subsection Section 22(a) in Gujarat Panchayats (Amendment) Act, 1962 (a)for the words "consent of the. Government concerned" the words "consent of the Government, or its the case may be, the district panchayat concerned" shall be substituted; and
