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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(2) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

(2)The quorum necessary for the transaction of business, which is required to be transacted by a special resolution, shall be one-half of the total number of members for the time being of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.].