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State of Gujarat - Section

Section 173 in The Gujarat Panchayats Act, 1993

173. Collector to appoint officer on suspension of powers of panchayat.

- On the withdrawal under section 172 of the powers conferred on a panchayat, the Collector, shall appoint an officer to take charge of the accounts, records and other papers and articles in connection with the recovery of land revenue or collection of cesses, in the village.
(B)Delegation of the functions under the Gujarat Co-operative Societies Act, 1961 (X of 1962)