Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 77] [Entire Act] State of Gujarat - Subsection Section 77(5) in The Gujarat Panchayats Act, 1993 (5)The first meeting shall be presided over by such officer as the competent authority may by order appoint in that behalf, such officer shall, have such powers and follow such procedure as may be prescribed but shall not have the right to vote.
