Section 11(1) in Gujarat Panchayats (Amendment) Act, 1962
(1)in sub-section (1),-(a)after the words "by the election of President or Vice-President or" the words "according as the vacancy is in the, office of an elected or co-opted member, by election or co-option of a" shall be inserted;(b)after the word "elected" the words "or co-opted" shall be inserted;(c)in the first proviso, after the word "elected" where it occurs at three places, the words "or co-opted shall be inserted;
