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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(1)(c) in Gujarat Panchayats (Amendment) Act, 1966

(c)A servant belonging to a taluka cadre shall be liable to be posted, whether by promotion or transfer to any post in any gram or nagar in the same taluka.