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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(4)(b) in The Gujarat Panchayats Act, 1993

(b)to alter, for reasons to be recorded in writing, the limits of any territorial constituency of the concerned taluka or district, for the purpose of general election in relation to a taluka or district panchayat.