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[Cites 0, Cited by 0] [Section 70(4)] [Section 70] [Entire Act]

State of Gujarat - Subsection

Section 70(4)(a) in Gujarat Panchayats Act, 1961

(a)Notwithstanding anything contained in section 122, a meeting of the panchayat for dealing with a motion of no confidence under this section shall be called within a period of fifteen days from the date on which a notice of such motion is received by the panchayat.