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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(4)(i) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

(i)not more than one matter shall be discussed in any motion and the same shall be restricted to a specific matter of recent occurrence having a bearing on the discharge of its functions by, or the administration, of the [Zila Panchayat.] [Substituted by U.P. Act No. 9 of 1994.];