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[Cites 0, Cited by 0] [Section 145(17)] [Section 145] [Entire Act]

State of Gujarat - Subsection

Section 145(17)(a) in Gujarat Panchayats Act, 1961

(a)Any person aggrieved by the decision of a committee other than the Social Justice Committee in such classes of cases as may be prescribed, may prefer an appeal to the panchayat and,