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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3A(7) in Jammu and Kashmir Panchayati Raj Act, 1989

(7)Notwithstanding anything contained in sub-section (1) a special meeting of Ward Majlis shall be convened where atleast ten per cent of the voters of the ward make a request in writing specifying the subject for the meeting :Provided that no two special meetings shall be held within a period of three months.