Section 15(1)(iii) in The Gujarat Panchayats Act, 1993

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State of Gujarat - Subsection

Section 15(1)(iii) in The Gujarat Panchayats Act, 1993

(iii)in the case of reconstitution of a panchayat on account of dissolution of a panchayat where the remainder of the period for which the dissolved panchayat would have continued is less than six months, such date shall not be earlier than two months or later than fifteen days before the expiry of such lesser period, except with the sanction of the State Government which may be given either prospectively or retrospectively.

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State of Gujarat - Subsection

Section 15(1)(iii) in The Gujarat Panchayats Act, 1993