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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Uttar Pradesh - Subsection

Section 87(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(3)In addition to the Committees mentioned in the proceeding subsection, a Kshettra Panchayat may, from time to time, appoint from amongst its members one or more than one advisory Committee for the purpose of enquiring into or reporting on any matter in respect of which a decision of the Kshettra Panchayat is required by or under this Act.