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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Gujarat - Subsection

Section 93(4) in The Gujarat Panchayats Act, 1993

(4)If any dispute arises as to whether a person is entitled to attend a meeting of a gram sabha, such dispute shall be decided by the person presiding, regard being had to the entry in the list of voters for the whole of the village or ward thereof, as the case may be, and his decision shall be final.