Gujarat Panchayats (Second Amendment) Act, 2001*
| [Gujarat Act No. 12 of 2001] | [3rd August, 2001] |
An Act further to amend the Gujarat Panchayats Act, 1993.
It is hereby enacted in the Fifty-second Year of the Republic of India as follows:-
* (Received the assent of the Governor on 3rd August, 2001 and published in the, "Gujarat Government Gazette", on the 6th August, 2001)
1. Short title and commencement.- (1) This Act may be called the Gujarat Panchayats (Second Amendment) Act, 2001.
(2) It shall be deemed to have come into force on the May, 2001.
2. Amendment of section 2 of Guj. 18 of 1993.- In the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993) (hereinafter referred to as "the principal Act"), in section 2, clause (13) shall be deleted.
3. Amendment of section 200 of Guj. 18 of 1993.- In the principal Act, in section 200, in sub-section (1), clause (ii) shall be deleted.
4. Amendment of section 202 of Guj. 18 of 1993.- In the principal Act, in section 202,-
(a) in sub-section (1), the words "or the collecting of octroi" shall be deleted;
(b) in sub-section (3), the words "of octroi, as the case may be" occurring at two places shall be deleted;
(c) in sub-section (4), the words "or octroi as the case may be" shall be deleted.
5. Deletion of section 216 of Guj. 18 of 1993.- In the principal Act, section 216 shall be deleted.
6. Repeal and savings.- (1) The Gujarat Panchayats (Amendment) Ordinance, 2001 (Guj. Ord. 4 of 2001) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act, as amended by this Act.