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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Gujarat - Subsection

Section 8A(2) in The Gujarat Municipalities Act, 1963

(2)[ The list of voters shall be the same as the electoral roll of the Gujarat Legislative Assembly prepared and revised in accordance with the provisions of the Central Law for the time being in force and as revised, modified, up-dated, and published in accordance with the provisions of sub-section (2A).