Section 43 in Gujarat Panchayats (Second Amendment) Act, 1963
43. Amendment of section of 135 Guj. VI of 1962.- In section 135 of the principal Act, the following proviso shall, be added at the end, namely:-
"Provided that in such circumstances and subject to such conditions as may be prescribed, a decision on any question before a committee may be taken by circulating the propositions there for for the votes of members."
