Section 4(2) in U.P. Kshettra Panchayats (Formation of Committees) Rules, 1962
(2)The notices issued under sub-rule (i) shall be sent by post under certificate of posting to the last known address of each Pradhan in the case of election under clause (i) of sub-section (1) of Section 88 and to every member of the [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] in the case of elections under clause (ii) of the said sub-section and a copy thereof shall also be pasted at the office of the [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.].
