Section 2 in Gujarat Panchayats (Amendment) Act, 1966
2. Amendment of section 18 of Guj. VI of 1962.- In section 18 of the Gujarat Panchayats Act, 1961 (Guj. VI of 1962.) (hereinafter referred to as ‘the principal Act’), in sub-section (1),-
(1)in the proviso, after the words "expiry of the term" the words "except with the sanction of the State Government in that behalf," shall be inserted;(2)after the proviso, the following further proviso shall be inserted, namely:-"Provided further that any such sanction may be given so as to have retrospective effect.".
