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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(3) in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994

(3)The District Magistrate shall, as soon thereafter as may be, refer the application along with the entire records and his own comments to the State Government for decisions.