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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(7) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962

(7)The provisions of Rules 20, 21, 22 and 24 shall apply mutatis mutandis to the meetings of committees :Provided that Rule 24 shall for this purpose be so construed as to require that copy of every resolution passed by a committee shall be forwarded to the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.].