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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Uttarakhand - Subsection

Section 50(4) in Uttarakhand Panchayati Raj Act, 2016

(4)Every elected member of the Zila Panchayat representing constituency which comprises, wholly or partly, any Kshettra Paanchaayt, shall be entitled to take part and express his views in the meetings of such Kshettra Panchayat as a special invitee but shall have no right to vote in such meetings.