Gujarat Panchayats (Amendment) Act, 1982*
| [Gujarat Act No. 3 of 1983] | [5th March, 1983] |
An Act further to amend the Gujarat Panchayats, Act, 1961.
It is hereby enacted in the Thirty-third Year of the Republic of India as follows:-
* (Received the assent of the Governor on 5th March, 1983 and published in the "Gujarat Government Gazette" on the 9th March, 1983)
1. Short title.- This Act may be called the Gujarat Panchayats (Amendment) Act, 1982.
2. Amendment of section 60 of Guj. VI of 1962.- In the Gujarat Panchayats Act, 1961 (Guj. VI of 1962) (hereinafter referred to as "the principal Act"), in auction 60, in sub-section (1),-
(1) for the words "Any member" the words and brackets "Any member (other than an associate member)" shall, he substituted;
(2) for the words "such number of members" the words and brackets "such number of members (other than associate members)" shall be substituted.
3. Amendment of section 72 of Guj. VI of 1962.- In the principal Act, in section 72, in sub-section (1),-
(1) for the words "Any member" the words and brackets "Any member (other than an associate member)" shall be substituted;
(2) for the words "such number of members" the words and brackets "such number of members (other than associate numbers)" shall be substituted.