Section 12 in Gujarat Panchayats (Third Amendment) Act, 1963
12. Amendment of section 223 of Guj. VI of 1962.- In section 223 of the principal Act, the following shall be added at the end, namely:-
"In the case of a Nagar Nyaya Panchayat, the Secretary of the Nagar Panchayat shall act as the judicial clerk of the Nyaya Panchayat for the purposes aforesaid."
