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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(2)(b) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986

(b)the report which the leader of a municipal party in relation to a councillor and the leader of a panchayat party in relation to a member shall furnish with regard to any condonation of the nature referred to in clause (b) of sub-section (1) of Section 3 in respect of such councillor or, as the case may be, member, the time within which and authority to whom such report shall be furnished;