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[Cites 0, Cited by 0] [Section 137(2)] [Section 137] [Entire Act]

State of Gujarat - Subsection

Section 137(2)(b) in The Gujarat Panchayats Act, 1993

(b)subject to the control of the taluka panchayat, discharge duties and perform functions, in respect of matters which by or under this Act, are not expressly imposed or conferred on any committee, presiding officer or any officer of the taluka panchayat;