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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(5) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(5)[Save as provided in sub-sections (4-A) and (4-B), a meeting] [Substituted by Section 5(ii) of U.P. Act No. 16 of 1965.] convened for the purpose of considering a motion under this section, shall not be adjourned.