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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(2) in Jammu and Kashmir Panchayati Raj Act, 1989

(2)The Meetings shall be convened by Sarpanch and in his absence Naib-Sarpanch :Provided the first meeting after the constitution of Halqa Panchayat shall be convened by the prescribed authority, after notifying the date therefor.