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[Cites 0, Cited by 0] [Section 95(1)] [Section 95] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95(1)(a) in The U.P. Panchayat Raj Act, 1947

(a)cause to be inspected an immovable property owned [* * *] [Omitted by U.P. Act No. 9 of 1994.] used or occupied by a [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.], or a joint committee [*] [Omitted 'or a Nyaya Panchayat' by U.P. Act No. 6 of 2017.] or any work in progress under the direction of such [Gram Panchayat] [Substituted by U.P. Act No. 9 of l994.] or Joint Committee [*] [Omitted 'or a Nyaya Panchayat' by U.P. Act No. 6 of 2017.];