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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Gujarat - Subsection

Section 82(4) in Gujarat Panchayats Act, 1961

(4)If any dispute regarding any resignation arises it shall be referred for decision to such officer as the State Government may by general or special order appoint in that behalf and the decision of such officer shall be final;Provided that no such dispute shall be entertained after the expiry of a period of thirty days from the date on which the resignation takes effect.