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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(1)(c) in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994

(c)the Judge may, at any stage of the proceedings, require the petitioner to give further cash security for the payment of the costs incurred or likely to be incurred by any respondent;