Section 12 in Gujarat Panchayats (Amendment) Act, 1965
12. Amendment of section 77 of Guj. VI of 1962.- In sub-section (2) of section 77 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 67 and the provisions of that section shall, so far as may be, apply in respect of such election."
