Preamble
Gujarat Panchayats (Second Amendment) Act, 1965*
| [Gujarat Act No. 31 of 1965] | [9th December, 1965] |
An Act further to amend the Gujarat Panchayats Act, 1961 for the purpose of increasing the rate of local cess.
It is hereby enacted in the Sixteenth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Gujarat Panchayats (Second Amendment) Act, 1965.
(2) It shall come into force on such date as the State Government may by notification in the Official Gazette, appoint.
Section 2. Amendment of section 169 of Guj. VI of 1962 and date of effect
2. Amendment of section 169 of Guj. VI of 1962 and date of effect.- (1) In section 169 of the Gujarat Panchayats Act, 1961 (Guj. VI of 1962.),-
(a) in sub-section (1), for the words "twenty naye paise" the words "fifty paise" shall be substituted, and
(b) in the marginal note, for the words "twenty naye paise" the words "fifty paise" shall be substituted.
(2) The amendment made by sub-section (1) shall have effect from the revenue year commencing on the 1st August 1965.