Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Entire Act] State of Gujarat - Section Section 21 in The Gujarat Panchayats Act, 1993 21. Name of the person not to be included in the list of voters for more than one electoral division. - No person shall be entitled to have his name included in the list of voters for more than one electoral division of the same panchayat.
