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State of Gujarat - Section

Section 205 in Gujarat Panchayats Act, 1961

205. Recovery of cost of watch and ward. - If under clause (a) of item 4 of Schedule 1, a village panchayat incurs any expenditure on watch and ward of the village and of the crops therein the cost of such watch and ward shall be levied and recovered by the panchayat from such persons and in such manner (including the levying of a fee) as may be prescribed.