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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(3) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

(3)It shall be competent to the Adhyaksha to permit or not to permit any such motion. The Adhyaksha shall not permit more than one such motion on any single day of a meeting. All notices for motions not permitted, shall forthwith lapse.