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[Cites 0, Cited by 0] [Section 231] [Entire Act]

State of Gujarat - Subsection

Section 231(2) in The Gujarat Panchayats Act, 1993

(2)Any officer or servant who is not re-allocated under sub-section (1) and continues in the panchayat service immediately before the expiry of the aforesaid period of four years, shall on such expiry, be deemed to be finally allocated to the panchayat service.