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[Cites 0, Cited by 1] [Section 93] [Entire Act]

State of Gujarat - Subsection

Section 93(2) in Gujarat Panchayats Act, 1961

(2)Any officer authorised in this behalf by the taluka panchayat or district panchayat by general or special order shall have the right to speak in, and otherwise to take part in, the proceedings of a meeting of a gram sabha, but shall not be entitled to vote.