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State of Gujarat - Section

Section 167 in The Gujarat Panchayats Act, 1993

167. Annual reports.

(1)The Secretary of the district panchayat shall prepare the annual report of administration of the panchayat and shall place the accounts and the report for approval before the panchayat.
(2)The annual statement of the accounts together with the annual report shall be sent to the competent authority before such date and in such form as may be prescribed.