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 212] [Entire Act] State of Gujarat - Subsection Section 212(2) in Gujarat Panchayats Act, 1961 (2)When such a resolution has been passed, the panchayat shall publish the rules with a notice in the prescribed form and manner.
