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[Cites 0, Cited by 0] [Section 180(1)] [Section 180] [Entire Act]

State of Gujarat - Subsection

Section 180(1)(a) in The Gujarat Panchayats Act, 1993

(a)Notwithstanding anything contained in any law for the time being in force, the State Government may subject to such conditions as it may think fit to impose entrust by an order published in the Official Gazette to a district panchayat implementation of such schemes of economic development and social justice as it thinks fit: