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 1] [Section 11] [Entire Act] State of Uttar Pradesh - Subsection Section 11(2) in The U.P. Panchayat Raj Act, 1947 (2)For any meeting of the [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] one-fifth of the number of members shall form the quorum; provided that no quorum shall be necessary for a meeting adjourned for want of quorum.
