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[Cites 0, Cited by 0] [Section 31(6)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(6)(b) in Gujarat Panchayats Act, 1961

(b)any person to alter or amend any pleading, unless he is satisfied that such application for compromise or withdrawal or the application for such alteration or amendment is bonafide and not collusive.