Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(6) in Gujarat Panchayats Act, 1961 (6)"District Development Officer" means such officer as the State Government may appoint to be a District Development Officer for the purposes of this Act;
