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[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(3) in The Gujarat Panchayats Act, 1993

(3)If any person is simultaneously chosen as a member of two or more panchayats, the person shall, within fifteen days from the date or the later of the dates on which he is so chosen, intimate to the competent authority, one of the panchayats in which he wishes to serve and thereupon his seat in the panchayat other than the one in which he wishes to serve, shall become vacant.