Gujarat Pancliaynts (Amendment) Act, 1983*
| [Gujarat Act No. 11 of 1983] | [31st March, 1983] |
An Act further to amend the Gujarat Panchayats Act, 1961.
It is hereby enacted in the Thirty-fourth Year of the Republic of India as follows:-
* (Received the assent of the Governor on 31st March, 1983 and published in the "Gujarat Government Gazette" on the 31st March, 1983)
1. Short title and commencement.- (1) This Act may be called the Gujarat Pancliaynts (Amendment) Act, 1983.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
2. Amendment of section 169 of Guj. VI of 1962.- In the Gujarat Panchayats Act, 1961 (Guj. VI of 1962) (hereinafter referred to as "the principal Act"), in Section 169, in sub-section (3), in clause (a), in the proviso, for the words "one hundred paise" the words "two hundred paise" shall be substituted.
3. Amendment of section 186 of Guj. VI of 1962.- In the principal Act, in section 186, in sub-section (1), for the figures and word "10 percent" the figures and word "20 percent" shall be substituted.
4. Amendment of schedule III to Guj. VI of 1962.- In the principal Act, in Schedule III, in Part I, in item 1 relating to the functions in the sphere of sanitation and health, for clause (b), the following clause shall be substituted, namely:-
"(b) provision and maintenance of drinking water supply.".