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State of Gujarat - Section

Section 122 in Gujarat Panchayats Act, 1961

122. Meeting of Taluka Panchayat. - The meeting of a taluka panchayat shall be held normally every three months;

Provided that the President for any specified reason may, and upon the written request of not less than one-third of the members shall, call the meeting of the taluka panchayat at any other time.