Section 18 in Gujarat Panchayats (Third Amendment) Act, 1963
18. Insertion of new section 322B in Guj. VI of 1962.- After section 322A of the principal Act, the following section shall be inserted, namely:-
"322B. Application of Judicial Officers, Protection Act, 1850.- The provisions of the Judical Officers' Protection Act, 1850 (XVIII of 1850) shall of apply to members of a conciliation panch and to members of Nyaya Panchayat in the discharge of their official duties as they apply to judges and magistrates."
