Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT PANCHAYATS (Publication of Notice for Stoppage or Discontinuance of Public Road or Street) RULES, 1966 CONTENTS 1. Short title 2. Definitions 3. Notice for stopple or discontinuance of public road or street 4. Publication of notice GUJARAT PANCHAYATS (Publication of Notice for Stoppage or Discontinuance of Public Road or Street) RULES, 1966 No. KP/795/PRR-61/66-JH.- In exercise of the powers conferred by section 323 of the Gujarat Panchayats Act, 1961 (Guj. VI of 1962), the Government of Gujarat hereby makes the following rules, namely:- 1. Short title :- These rules may be called the Gujarat Panchayats (Publication of notice for stopagge or discontinuance of public road or street) Rules, 1966. 2. Definitions :- In these rules, unless the context otherwise requires- (a) "the Act" means the Gujarat Panchayats Act, 1951, (b) "section" means a section of the Act. 3. Notice for stopple or discontinuance of public road or street :- The notice under the proviso to sub-section (2) of section 96 of the proposal to stop up or discontinue any public road or street vested in a panchayat shall be in the Form appended to these rules. 4. Publication of notice :- The notice referred to in rule 3 shall be published by affixing a copy there of at the office of the panchayat and at the Chavdi or Chora or any other conspicuous place in the gram or nagar. The Sarpanch or, as the case may be the Chairman shall also cause a proclamation of the notice to be made by beat of drum or cause the notice to be published in a local Gujarati newspaper circulating in the gram or the nagar.