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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(1)(i) in The Gujarat Panchayats Act, 1993

(i)in the case of reconstitution of a panchayat on account of the expiry of its duration of five years such date shall not be earlier than two months or later than fifteen days before the expiry of the duration.