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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Uttarakhand - Subsection

Section 18(1) in Uttarakhand Panchayati Raj Act, 2016

(1)Pradhan- A written notice of intention to make the motion signed by at least one fourth members of the total number of members of the time being Gram Sabha together with a copy of the proposed motion by minimum five members making signature in the written notice shall be produced to the Zila Panchayat Raj Adhikari in-person.