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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(1) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962

(1)The Chairman of a committee may, on his own motion or upon the written request of the Pramukh of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or of not less than two members of the committee, call a meeting of the committee.