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[Cites 0, Cited by 1] [Section 146(4)] [Section 146] [Entire Act]

State of Gujarat - Subsection

Section 146(4)(b) in Gujarat Panchayats Act, 1961

(b)If the Chairman of the committee fails to call a meeting, the Secretary of the committee shall make a report thereof to the competent authority and thereupon the competent authority shall call a meeting of the committee within a period of seven days from the date of the receipt of the report.