Section 190(1)(ii) in The Gujarat Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 190(1)] [Section 190] [Entire Act]

State of Gujarat - Subsection

Section 190(1)(ii) in The Gujarat Panchayats Act, 1993

(ii)that the crops or grass standing on any agricultural land or grazing land so set apart are likely to be damaged by cattle belonging to persons who are not residents of such village or villages and who own more than twenty head or cattle, he may-

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State of Gujarat - Subsection

Section 190(1)(ii) in The Gujarat Panchayats Act, 1993