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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1(2) in The U.P. Antarim Zila Parishad (Convening of and Procedure At Meetings) Rules, 1958

(2)The Adhyaksh may convene a meeting wherever he thinks fit and shall upon a requisition made in writing by not less than one fifth of the members of the Parishad and served on the Adhyaksh or send to him by registered post convene a meeting within a period of twenty days from the date of the service or receipt of such requisition.