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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttarakhand - Subsection

Section 21(2) in Uttarakhand Panchayati Raj Act, 2016

(2)The meetings of the Gram Panchayat shall be held at such place, date and time in such manner as may be prescribed.Explanation. - The convened proceedings of meeting at the residence of Gram Pradhan / Up Pradhan shall be deemed illegal.