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[Cites 0, Cited by 0] [Section 145(7)] [Section 145] [Entire Act]

State of Gujarat - Subsection

Section 145(7)(d) in Gujarat Panchayats Act, 1961

(d)Where a member commits default in giving intimation under clause (b) within the period prescribed therein, the panchayat shall determine the two committees in which such member shall retain his seat and thereupon the seat in the committees other than the committees so determined shall become vacant.