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[Cites 0, Cited by 0] [Section 90(3)] [Section 90] [Entire Act]

State of Uttarakhand - Subsection

Section 90(3)(b) in Uttarakhand Panchayati Raj Act, 2016

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