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State of Gujarat - Act

Gujarat Panchayats (Second Amendment) Act, 1965

GUJARAT
India

Gujarat Panchayats (Second Amendment) Act, 1965

Act 31 of 1965

  • Published on 9 December 1965
  • Not commenced
  • [This is the version of this document from 9 December 1965.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Gujarat Panchayats Act, 1961 for the purpose of increasing the rate of local cess.It is hereby enacted in the Sixteenth Year of the Republic of India as follows:-* (Received the assent of the Governor on 9th December, 1965 and published in the Gujarat Government Gazette on the 13th December 1965)

1. Short title and commencement.- (1) This Act may be called the Gujarat Panchayats (Second Amendment) Act, 1965.

(2)It shall come into force on such date as the State Government may by notification in the Official Gazette, appoint.

2. Amendment of section 169 of Guj. VI of 1962 and date of effect.- (1) In section 169 of the Gujarat Panchayats Act, 1961 (Guj. VI of 1962.),-

(a)in sub-section (1), for the words "twenty naye paise" the words "fifty paise" shall be substituted, and(b)in the marginal note, for the words "twenty naye paise" the words "fifty paise" shall be substituted.
(2)The amendment made by sub-section (1) shall have effect from the revenue year commencing on the 1st August 1965.