Section 4(2)(b) in The U.P. Antarim Zila Parishad Act, 1958

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State of Uttar Pradesh - Subsection

Section 4(2)(b) in The U.P. Antarim Zila Parishad Act, 1958

(b)five members elected by an electoral college consisting of the persons who were members and President of the erstwhile District Board of the district on April 30, 1958 to nominated by the State Government under section 5, and ,

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State of Uttar Pradesh - Subsection

Section 4(2)(b) in The U.P. Antarim Zila Parishad Act, 1958