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

State of Uttar Pradesh - Subsection

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

(xxxii)the procedure to be observed in the making of bye-laws by prescribed authority for [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] or by [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.].