Section 4(6) in Gujarat Panchayats (Amendment) Act, 1976
(6)in sub-section (5), after clause (ii), the following clause shall be inserted, namely:-"(iia) Chairmen of all nagar panchayats within the taluka, and where a person has been appointed under clause (a) of sub-section (4) of section 297 to exercise the powers and perform the duties of any such nagar panchayat, such person, or where an officer is empowered under section 303C to exercise the powers and perform the duties of the Chairman of any such nagar panchayat, such officer;";
