Section 20 in Gujarat Panchayats (Amendment) Act, 1962
20. Amendment of section of 157 Guj. VI of 1962.- In section 157 of the principal Act,
(1)in sub-section (1)-(a)for the words "any such functions, and duties relating to any matter as are performed" the words "any such powers, fund ions, and duties relating to any matter as are exercised or performed" shall be substituted;(b)for the words "to discharge" the words "to exercise the powers and discharge" shall be substituted;(2)in sub-section (2) for the words "such functions and duties as ale performed" the words "such powers, functions and duties as are exercised or performed" shall be substituted;(3)in sub-section (3)-(a)for the words "any functions and duties the words "any powers functions and duties" shall be substituted,(b)for the words "to discharge the functions and duties" the words "to exercise, the powers and discharge I lie functions mid duties" shall be substituted(4)in sub-section (1) for the words "any fund ions and duties" the words "any powers, functions and duties" shall be substituted.
