Section 4(3) in Gujarat Panchayats (Amendment) Act, 1976
(3)in sub-section (3),-(i)after the words ‘The number of elected members’ the words, brackets, letters and figure "referred to in clause (a) of sub-section (1A)" shall be inserted;(ii)the words "and such members shall be elected from amongst the qualified voters of the taluka concerned" shall be deleted;
