Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(2) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962 (2)Where a meeting is adjourned or an adjourned meeting is further adjourned, reasons therefore shall invariably be recorded by the Adhyaksha.
