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State of Gujarat - Section

Section 15 in Gujarat Panchayats (Second Amendment) Act, 1963

15. Amendment of section 57 of Guj. VI of 1962.- In section 57 of the principal Act, in the proviso to sub-section (i), for words "if he ceases" the words "on the expiry of his term as such chairman or if he otherwise ceases" shall be substituted.