Section 4(1) in Gujarat Panchayats (Amendment) Act, 1976
(1)after sub-section (1), the following sub-section shall be inserted, namely:-"(1A) The elected members of a taluka panchayat shall consist of-(a)members elected from amongst the qualified voters of the taluka concerted, and(b)members elected by the Sarpanchas of all gram panchayats within the taluka from amongst themselves,";
