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[Cites 0, Cited by 0] [Section 254(1)] [Section 254] [Entire Act]

State of Gujarat - Subsection

Section 254(1)(b) in The Gujarat Panchayats Act, 1993

(b)exclude any area therefrom, the State Government may, notwithstanding anything contained in this Act or any other law for the time being in force, by order published in the Official Gazette, provide for all or any of the following matters, namely:-
(i)in a case falling under clause (a), the increase in the number of the members of the village panchayat by election of additional members,
(ii)in a case falling under clause (b), the removal of the members of the village panchayat, who in the opinion of the State Government represent the area excluded from the village;