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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2) in Gujarat Panchayats (Amendment) Act, 1962

(2)after sub-section (4), the following sub-sections shall be inserted, namely:-"(5) ‘Where any ex-officio, elected, appointed or co-opted member of a taluka panchayat is also a member of Parliament, he shall cease to be such member.