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[Cites 0, Cited by 0] [Section 153(1)] [Section 153] [Entire Act]

State of Gujarat - Subsection

Section 153(1)(b) in The Gujarat Panchayats Act, 1993

(b)are not disqualified to be members of the panchayat under any of the clauses (f),(g) and (h) of section 30.