Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 31 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962 31. Withdrawal of resolution and amendments. - A resolution of amendment shall not be withdrawn save with the leave of the meeting.
