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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

State of Gujarat - Subsection

Section 86(1)(b) in The Gujarat Panchayats Act, 1993

(b)absent himself from four consecutive meetings of the panchayat without the leave of the said panchayat, shall cease to be a member and his office shall be vacant and thereupon the panchayat shall, as soon as may be, inform him that the vacancy has occurred.