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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(2) in Gujarat Panchayats (Second Amendment) Act, 1963

(2)to sub-section (2), the following proviso shall be added, namely:-"Provided that such reference shall not be entertained if it is made after by expiry of fifteen days, from the date on which the panchayat informs under sub-section (1) the member as to the vacancy."