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State of Gujarat - Section

Section 278A in The Gujarat Panchayats Act, 1993

278A. [ Application of Act to Scheduled Areas of State. [Sections 278 an 278AA inserted by Gujarat 5 of 1998 (w.r.e.f. 20-12-1997).]

- This Act shall apply to the Scheduled Areas of the State as referred to in clause (1) of article 244 of the Constitution of India, subject to the modifications specified in Schedule IV.