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[Cites 0, Cited by 0] [Section 245(1)] [Section 245] [Entire Act]

State of Gujarat - Subsection

Section 245(1)(b) in The Gujarat Panchayats Act, 1993

(b)to require any such subordinate panchayat to take into consideration-
(i)any objection which appears to the district panchayat to exist to the doing of anything which is about to be done or is being done by such subordinate panchayat, or
(ii)any information which the district panchayat is able to furnish and which appears to the district panchayat to necessitate the doing of a certain thing by the subordimate panchayat, and to make a written reply to the district panchayat within a reasonable time stating its reasons for not desisting from doing or for not doing such things.