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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 81(5) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(5)When a motion has been carried as provided in sub-rule (1) the Sarpanch or the Naib-Sarpanch, as the case may be, shall stand removed from his office with effect from the date the motion has been carried.