Section 4(5) in Gujarat Panchayats (Amendment) Act, 1976
(5)after sub-section (4), the following sub-section shall be inserted, namely;-"(4A) The number of elected members of a taluka panchayat referred to in clause (b) of sub-section (1A) shall be such as may be determined by the State Government so however that the number so determined shall be, as early as possible, one third of the total number of seats specified in sub-section (3)";
