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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Uttarakhand - Subsection

Section 53(6) in Uttarakhand Panchayati Raj Act, 2016

(6)Prohibition of holding more than one seat simultaneously of Panchayats. - Any person neither be candidate in the election from one or more territorial constituencies election areas in the Kshettra Panchayat nor he may hold one or more post in the Kshettra Panchayat.