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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2) in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994

(2)On receiving a reference under sub-rule (1) the State Government shall fix the date, time and place for hearing and shall give notice to the concerned parties.