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State of Uttar Pradesh - Section

Section 15 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

15. Meetings of the Bhumi Prabandhak Samiti [Rule 110 (1), U.P.Z.A. and L. R. Rules].

- The Chairman of the Bhumi Prabandhak Samiti shall call its meetings and fix the date, time and place of the same, notice for which shall be given to all members of the Bhumi Prabandhak Samiti at least 3 days before the date of the meeting. The signature or thumb-impression of each member shall be taken on the notice which shall thereafter be pasted on the Proceedings Book. The notice shall contain the agenda for the meeting, but any item other than the sale or lease of any land not mentioned in the notice may be considered with the permission of the Chairman.