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[Cites 0, Cited by 0] [Section 123(7)] [Section 123] [Entire Act]

State of Gujarat - Subsection

Section 123(7)(d) in The Gujarat Panchayats Act, 1993

(d)Where a member commits default in giving intimation under clause (b), within the period prescribed therein, the panchayat shall determine the two committees in which such member shall retain his seat and thereupon his seat in the committee or committees other than the committees so determined, shall become vacant.