Section 92(1)(iii) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

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State of Uttar Pradesh - Subsection

Section 92(1)(iii) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(iii)the submission to the prescribed authority, District Magistrate or the State Government any statements, accounts, reports, copies of documents, copies of resolutions passed by the Kshettra Panchayat or any Committee thereof or proposals and objections required to be submitted under this Act;

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State of Uttar Pradesh - Subsection

Section 92(1)(iii) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961