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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5A(1) in The Himachal Pradesh Panchayati Raj Act, 1994

(1)Every member of the Gram Panchayat shall, in respect of his ward, prepare agenda items in consultation with the Sabha members of such ward and shall submit the same to the Pradhan and the Secretary at least thirty days prior to the date of meeting of the Gram Sabha.