Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(3)(ii) in Gujarat Panchayats (Amendment) Act, 1976

(ii)the words "and such members shall be elected from amongst the qualified voters of the taluka concerned" shall be deleted;