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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Chattisgarh - Subsection

Section 17(1)(iii) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(iii)is not Chairman or Vice-Chairman of Co-operative Society; shall be elected as a Sarpanch, subject to provisions of sub-sections (2), (3) and (4), by persons whose names are included in the list of voters of the Gram Panchayat area in such manner as may be prescribed.