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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(4) in Gujarat Panchayats Act, 1961

(4)Any person who has become entitled to be registered in the relevant part of, the electoral roll of the Gujarat Legislative Assembly under the Central Act, after the qualifying date may apply to the specified officer for inclusion of his name in the list.