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[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(6)(c) in Gujarat Panchayats (Second Amendment) Act, 1963

(c)In default of such intimation within the aforesaid period the competent authority shall determine the seat which he shall retain and thereupon the remaining seats from which he was chosen shall become vacant.