Section 2(7A) in The Gujarat Municipalities Act, 1963
(7A)[ "election" means and includes the entire election process commencing from the division of wards and all stages culminating into election of a councillor and it is always deemed to have meant and included the entire election process as aforesaid. [Clause (7A) and (7B) were inserted by Gujarat 17 of 1993, section 2 (3) w.e.f. 20-08-1993.]
