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[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of Gujarat - Subsection

Section 165(2) in The Gujarat Panchayats Act, 1993

(2)If on a pressing emergency any sum is expended otherwise than in accordance with sub-section (1) the circumstances shall forthwith be communicated in writing by the President of the district panchayat to the competent authority with an explanation of the way in which it is proposed by the district panchayat to cover such extra expenditure.