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[Cites 0, Cited by 0] [Section 253(4)] [Section 253] [Entire Act]

State of Gujarat - Subsection

Section 253(4)(c) in The Gujarat Panchayats Act, 1993

(c)on the dissolution or, as the case may be, on the expiry of the period of supersession, the panchayat shall be reconstituted in the manner provided in this Act, and the persons vacating office shall be eligible for re-election.