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State of Gujarat - Section

Section 6 in Gujarat Panchayats (Amendment) Act, 1976

6. Amendment of section 22A of Guj. 6 of 1962.- In the principal Act, in section 22A, in sub-sections (2) and (2A), for the words "as elected or co-opted member", the words "as ex-officio, elected or co-opted member" shall be substituted.