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[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Uttarakhand - Subsection

Section 53(3)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)If there is no toilets established in the house of those persons residing in the jurisdiction of concerned Panchayat, they shall be disqualified for the candidature of the Panchayat at election.