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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(2) in Gujarat Panchayats (Amendment) Act, 1966

(2)the following proviso shall be inserted, namely:-"Provided that in the event of any dispute in choosing the chairman, the competent authority shall nominate one of the members of the Nyaya Panchayat to be the Chairman.".