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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2) in Gujarat Panchayats (Amendment) Act, 1976

(2)for sub-section (2), the following sub-section shall be substituted, namely:-"(2) A taluka panchayat shall have a President and a Vice-President elected by its elected members from amongst members referred to in clause (a) of sub-section (1A).";