Section 5(3) in Gujarat Panchayats (Amendment) Act, 1976
(3)in sub-section (4), for clause (c) excluding the provisos, the following clause shall be substituted, namely:-"(c) for women,-(i)three seats where the total number of seats is either thirty one or, as the case may be, thirty five;(ii)four seats where the total number of seats is either thirty nine or, as the case may be, forty three;(iii)five seals where the total number of seats is either forty seven or as the case may be, fifty one;";
