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State of Gujarat - Section

Section 29 in Gujarat Metropolitan Planning Committees Rules, 2016

29. Procedure for Conduct of Election.

- The procedure prescribed in the Municipal Corporations, and Nagarpalikas (Qualification, Election and Appointment of Nominated Councilors) Rules, 1995 for the purpose of conduct of election, including counting of votes, of Councilors, shall, mutatis-mutandis, apply in respect of the elections of the elected members of the Metropolitan Planning Committee.