252. Construction of reference to a Panchayat, etc.
- In the application of any law, rule, bye-law, regulation, notification, scheme, form or order to any area, in the absence of an intention to the contrary appearing in this Act and unless the Government otherwise direct, any reference to a "Panchayat" or a "Panchayat Union Council" or a "Panchayat Village" or a "Panchayat Union" shall be deemed to include also a reference to the Village Panchayat or a Panchayat Union Council or a District Panchayat or a Panchayat Village or a Panchayat Union constituted under this Act.
