Section 7 in Gujarat Panchayats (Amendment) Act, 1962
7. Amendment of section of 19 Guj. VI of 1962.- In section 19 of the principal Act, in clause (a) of sub-section (1), after the words "district panchayat" the words "or the competent authority until the district panchayat is duly constituted for the first time" shall be inserted.
