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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7A(3) in The Himachal Pradesh Panchayati Raj Act, 1994

(3)Every Up-Gram Sabha shall hold two general meetings in each year, and it shall be the responsibility of the member of the Gram Panchayat representing the ward to convene such meetings. The meeting of the Up-Gram Sabha shall be presided over by the member of the Gram Panchayat representing the ward, who shall also record the proceedings.