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] [Section 5] [Entire Act] State of Gujarat - Subsection Section 5(2A) in Gujarat Panchayats (Third Amendment) Act, 1963 (2A)In the case of a person who is a defalult under sub-section (2), the panchayat shall cause; a writ of demand in the Prescribed form to be served, on such person."
