Section 32(1)(a) in The Gujarat Panchayats Act, 1993

[Cites 0, Cited by 2] [Section 32(1)] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(1)(a) in The Gujarat Panchayats Act, 1993

(a)who is elected, as such, was subject to any of the disqualifications, mentioned in [sub-section (1) of Section 30] [Substituted 'section 30' by Gujarat Act No. 19 of 2017, dated 12.4.2017.] at the time of his election,

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State of Gujarat - Subsection

Section 32(1)(a) in The Gujarat Panchayats Act, 1993