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[Cites 0, Cited by 3] [Section 56(5)] [Section 56] [Entire Act]

State of Gujarat - Subsection

Section 56(5)(b) in The Gujarat Panchayats Act, 1993

(b)If the Sarpanch fails to call such meeting, the Secretary of the panchayat shall forthwith make a report thereof the competent authority and thereupon the competent authority shall call a meeting of the panchayat within a period of fifteen days from the date of the receipt of the report.