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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(e) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

(e)reading of and discussion on, a communication, if any, sent by the Commissioner or the District Magistrate, as the case may be, under clause (b) of sub-section (1) of Section 235;