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] [Entire Act] State of Gujarat - Section Section 21 in Gujarat Panchayats (Amendment) Act, 1962 21. Amendment of section of 17 Guj. VI of 1962.- In the proviso to section 172 of the principal Act for the words "to pay the cess" the words "to pay the land revenue" shall be substituted.
