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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

State of Gujarat - Subsection

Section 86(1)(a) in The Gujarat Panchayats Act, 1993

(a)is absent for more than three consecutive months from the district, unless leave not exceeding four months so to absent himself has been granted by the panchayat, or