Section 110(2)(xl) in The U.P. Panchayat Raj Act, 1947

[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

State of Uttar Pradesh - Subsection

Section 110(2)(xl) in The U.P. Panchayat Raj Act, 1947

(xl)the action to be taken on the inclusion of the whole or part of the local area of any [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] in any city municipality, notified area, or cantonment, and the manner in which the assets and liabilities of the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] may be disposed of in such circumstances;

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State of Uttar Pradesh - Subsection

Section 110(2)(xl) in The U.P. Panchayat Raj Act, 1947