Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(2) in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994 (2)A person whose membership is questioned under Rule 4 shall be made a respondent to the petition.
