Section 7 in Gujarat Panchayats (Amendment) Act, 1976
7. Amendment of section 57 of Guj. 6 of 1962.- In the principal Act, in section 57, to sub-section (1), the following proviso shall be added, namely:-
"Provided that a Sarpanch who has been elected as a member of a taluka panchayat shall, on ceasing to be a Sarpanch, cease to be a member of that panchayat.".
