Section 6 in Gujarat Panchayats (Amendment) Act, 1965
6. Amendment of section 24 of Guj. VI of 1962.- In section 24 of the principal Act, after sub-section (1) the following sub-section shall be inserted, namely:-
(1A)An applicant shall not join as respondents to his application persons except those mentioned in the following clauses, namely:-(a)where the applicant in addition to challenging the validity of the ejection of all or any of the returned candidates, claims a further relief that he himself or any other candidate has been duly elected, all the contesting candidates other than the applicant and where no such further relief is claimed, all the returned candidates, and(b)any other candidate against whom allegations of any corrupt practice are made in the application,".
