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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Gujarat - Subsection

Section 123(12) in The Gujarat Panchayats Act, 1993

(12)The Committee constituted under this section shall, in the performance of their functions, exercise such powers and discharge such duties of the taluka panchayat as may be assigned to them by the panchayat.