Section 10 in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986
10. Amendment of section 23 of Gujarat 6 of 1962.
- In the Gujarat Panchayats Act, 1961 (Gujarat 6 of 1962), in Section 23, after sub-section (1), the following sub-section shall be added, namely:-"(2) A person who at any time during the term of his officer is disqualified under the Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986 (Gujarat of 1986) for being a member of a taluka panchayat or, as the case may be, a district panchayat shall cease to hold office as such member."
