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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Gujarat - Subsection

Section 62(2) in Gujarat Panchayats Act, 1961

(2)No resolution of a panchayat or of any committee constituted under this Act, shall be deemed invalid on account of any irregularity in the service of notice upon any member, provided that the proceedings of the panchayat or committee were not prejudicially affected by such irregularity.