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State of Gujarat - Section

Section 91 in The Gujarat Panchayats Act, 1993

91. Meeting of Panchayats.

- The meeting of a village panchayat shall be held at such intervals as may be prescribed.Provided that the Sarpanch for any specified reason may, and upon the written request of not less than one third of the members shall call a meeting of the panchayat at any other time.