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[Cites 0, Cited by 0] [Section 131(9)] [Section 131] [Entire Act]

State of Gujarat - Subsection

Section 131(9)(a) in The Gujarat Panchayats Act, 1993

(a)A taluka panchayat may compromise in respect of any suit instituted by or against it or in respect of any claim or demand arising out of any contract entered into by it under this Act, for such sum of money or other compensation as it shall deem sufficient: