Section 5 in Gujarat Panchayats (Second Amendment) Act, 1963
5. Amendment of section 18 of Guj. VI of 1962.- In section 18 of the principal Act,-
(1)in sub-section (1), for the words "the District Development Officer" the words "in the case of a taluka panchayat or district panchayat, the District Development Officer and in the case of a gram panchayat or nagar panchayat the Taluka Development Officer" shall be substituted;(2)in sub-section (3), for the words "by the District Development Officer in the prescribed manner" the words "in the prescribed manner in the case of a taluka panchayat or district panchayat by the District Development Officer and in the case of a gram panchayat or nagar panchayat by the Taluka Development Officer" shall be substituted.
