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 0] [Section 41] [Entire Act] State of Gujarat - Subsection Section 41(1) in Gujarat Panchayats (Second Amendment) Act, 1963 (1)in sub-section, (2), in the, proviso to clause (ii), for the words, "the Chairman of the panchayat" the words "the president of the Panchayat" shall be substituted;
