Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31(5)] [Section 31] [Entire Act] State of Gujarat - Subsection Section 31(5)(a) in Gujarat Panchayats Act, 1961 (a)in which the validity of the election of members to represent the same electoral division is in question, shall be heard by the same Judge, and