Section 26 in Gujarat Panchayats (Second Amendment) Act, 1963
26. Amendment of section of 86 Guj. VI of 1962.- In section 86 of the principal Act, the following proviso shall be added at the end, namely:-
"Provided that in such circumstances and subject to such conditions as may be prescribed, a decision on any question before a panchayat or committee thereof may be taken by circulating the propositions therefor for the vote of members."
