Section 231(1)(cc) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

[Cites 0, Cited by 0] [Section 231(1)] [Section 231] [Entire Act]

State of Uttar Pradesh - Subsection

Section 231(1)(cc) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(cc)[ That he has taken the benefit of reservation under Section 18-A on the basis of a false declaration subscribed by him stating that he is a member of the Scheduled Castes, the Scheduled Tribes or the backward classes, as the case may be; or [Inserted by U.P. Act No. 33 of 1999.]

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State of Uttar Pradesh - Subsection

Section 231(1)(cc) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961