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[Cites 0, Cited by 0] [Section 153] [Entire Act]

State of Gujarat - Subsection

Section 153(2) in The Gujarat Panchayats Act, 1993

(2)An invitee at any such meeting of the panchayat or its committee shall have the right to speak or otherwise take part in the proceedings of the meeting but shall not be entitled to vote.
(B)Administrative Powers and Duties