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 29] [Entire Act] State of Uttar Pradesh - Subsection Section 29(4) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962 (4)No resolution, other than an official resolution, shall be considered unless it is seconded by another member nor shall any question be put. on such a resolution.
