Section 10 in Gujarat Panchayats (Amendment) Act, 1965
10. Amendment of section 65 of Guj. VI of 1962.- In sub-section (2) of section 65 of the principal Act, the following shall be added at the end namely:-
"and the election shall be held in the same manner in which the election of a President or Vice-President is held under section 55 and the provisions of that section shall, so far as may be, apply in respect of such election.".
