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[Cites 0, Cited by 5] [Section 56] [Entire Act]

State of Gujarat - Subsection

Section 56(1) in The Gujarat Panchayats Act, 1993

(1)Any member who intends to move a motion of no confidence against the Sarpanch or the Upa-Sarpanch may give notice thereof in the prescribed form to the panchayat concerned. If the notice is supported by one half of the total number of members of the panchayat concerned, the motion may be moved.