Section 23 in Gujarat Panchayats (Amendment) Act, 1966
23. Insertion of new section 292A in Guj. VI of 1902.- After section 292 of the principal Act, the following section shall be inserted, namely:-
"292A. Powers of officer of State Government regarding inspection.- An officer authorised by the State Government in this behalf by a general or special order may enter on and inspect or cause to be entered on and inspected, at all reasonable times any immovable property occupied by any panchayat or any work in progress under its direction and also enter the office of any panchayat and inspect any record, register or other document kept therein and the panchayat shall comply with the inspection notes, if any, made by such officer.".
