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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(1) in Gujarat Panchayats (Third Amendment) Act, 1963

(1)in the second proviso to sub-section (1), after the words "being so elected" the following shall be added at the end, namely:-"or for being continued as a member of the Gram Nyaya Panchayat or as a standing member of a conciliation panch"