Section 72(1)(a) in The Gujarat Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Gujarat - Subsection

Section 72(1)(a) in The Gujarat Panchayats Act, 1993

(a)is absent for more than three consecutive months from the taluka unless leave not exceeding four months so to absent himself has been granted by the panchayat, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 72(1)(a) in The Gujarat Panchayats Act, 1993