Section 3 in Gujarat Panchayats (Second Amendment) Act, 1963
3. Amendment of section 14 of Guj. VI of 1962.- In section 14 of the principal Act,-
(1)in sub-section (1)-(a)in clause (iii), the Explanation shall be deleted;(b)in clause (x), after the word "taluka" the words "or mahal and where any administrator or person has been appointed to perform the functions and exercise powers of any such municipality, such administrator or person;" shall be inserted;(2)in sub-Section (3), for the word "vacate" the words "cease to hold" shall be substituted.
