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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(1) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962

(1)Subject to the conditions hereinafter appearing, any member may move a non-official resolution relating to a matter concerning the administration of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.].