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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(2)(b) in Gujarat Panchayats (Amendment) Act, 1965

(b)after the words "of the panchayat" the words, brackets, figures and letter "and in a case not covered by an order made under sub-section (3A), the President of the panchayat" shall be and shall be deemed always to have been substituted.