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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(3)(iv) in Uttarakhand Panchayati Raj Act, 2016

(iv)For determining that which persons may not be deemed to the ordinarily residents of any particular area at any relevant time, any other facts which may be prescribed, shall be considered.