Section 7(4)(a) in The U.P. Antarim Zila Parishad Act, 1958

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State of Uttar Pradesh - Subsection

Section 7(4)(a) in The U.P. Antarim Zila Parishad Act, 1958

(a)the person, who on April 30, 1958 was the President of the Sub-District Board of Bhadohi shall be and continue to be the Atirikta Upadhayaksha of the Antarim Zila Parishad and shall preside at the meetings thereof in the absence of the Adhyaksha and the Upadhyaksh; and

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State of Uttar Pradesh - Subsection

Section 7(4)(a) in The U.P. Antarim Zila Parishad Act, 1958