Section 264(1)(ii) in The Gujarat Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 264(1)] [Section 264] [Entire Act]

State of Gujarat - Subsection

Section 264(1)(ii) in The Gujarat Panchayats Act, 1993

(ii)in a case falling under clause (b), the interim reduction in the number of members of the district panchayat, or, as the case may be, the taluka panchayat and the termination of office of the elected members of the district panchayat or, as the case may be taluka panchayat who are elected as such members from the area so excluded:

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State of Gujarat - Subsection

Section 264(1)(ii) in The Gujarat Panchayats Act, 1993