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[Cites 0, Cited by 2] [Section 56] [Entire Act]

State of Gujarat - Subsection

Section 56(4) in Gujarat Panchayats Act, 1961

(4)When the offices of both the Sarpanch and Upa-Sarpanch become vacant simultaneously, such Officer as the Taluka Development Officer may authorise in this behalf shall, pending the election of the Sarpanch, exercise all the powers and perform all the functions and duties of Sarpanch but he shall not have the right to vote in any meetings of the panchayat.