Section 111(2)(d) in Assam Panchayat Act, 1994

[Cites 0, Cited by 0] [Section 111(2)] [Section 111] [Entire Act]

State of Assam - Subsection

Section 111(2)(d) in Assam Panchayat Act, 1994

(d)who has not passed the H.S.S.L.O or equivalent examination under any Council or Board recognised by the State or the Central Government, as the case may be, for the post of Zilla Parishad member:

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State of Assam - Subsection

Section 111(2)(d) in Assam Panchayat Act, 1994