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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(3) in The Gujarat Panchayats Act, 1993

(3)If on an application made to him in this behalf or on his own motion the specified officer is satisfied that the list of voters is at variance with the relevant part of the electoral roll of the Gujarat Legislative Assembly on account of any mistake in the list, he shall amend the list so as to bring it in conformity with the said electoral roll and for that purpose may amend, delete or add any entry in that list.