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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(2) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

(2)The time-schedule determined by the Adhyaksha under sub-rule (1) shall have due regard to the time-schedule, if any which may have been fixed by the State Government, for the purpose.