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 1] [Section 101] [Entire Act] State of Gujarat - Subsection Section 101(2) in Gujarat Panchayats Act, 1961 (2)The panchayat may give compensation out of its fund to any person sustaining any change by reason of the exercise of any of the powers vested in it and its officers and servants under this Act.
