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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(2)(a) in Gujarat Panchayats Act, 1961

(a)Every person who has attained the age of twenty one years and whose name is in the list of voters shall, unless disqualified under this Act or under any other law for the time being in force, be qualified to be elected from any electoral division.