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[Cites 0, Cited by 1] [Section 70(4)] [Section 70] [Entire Act]

State of Gujarat - Subsection

Section 70(4)(b) in The Gujarat Panchayats Act, 1993

(b)If the President of the panchayat fails to call such meeting, the Secretary of the panchayat shall make a report thereof to 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.