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State of Gujarat - Section

Section 128 in The Gujarat Panchayats Act, 1993

128. Modification or cancellation of resolutions.

- No resolution of a taluka panchayat shall be modified, amended, varied or cancelled by a panchayat within a period of three months from the date of the passing thereof, except by a resolution supported by two-thirds of the toal number of members of such panchayat.