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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

(2)[ The Returning Officer may if he so finds it necessary at any time change the date, place or the hours specified under clause (i) or clause (ii) of sub-rule (1) and give notice of the change to the Pardhans in the manner and subject to the condition of at least a week's notice provided under that sub-rule for issue of notice.