Section 9(1)(a) in Jammu and Kashmir Panchayati Raj Act, 1989

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State of Jammu-Kashmir - Subsection

Section 9(1)(a) in Jammu and Kashmir Panchayati Raj Act, 1989

(a)If the Government is satisfied that a Halqa Panchayat for a village or a group of villages immediately after the establishment of such Halqa Panchayat cannot be constituted by reason of, -

(i)any difficulty in holding the election of the members of the Halqa Panchayat ; or

(ii)failure to elect such members at two successive elections held under the provisions of this Act ; or

(iii)any other sufficient reason whatsoever or,

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State of Jammu-Kashmir - Subsection

Section 9(1)(a) in Jammu and Kashmir Panchayati Raj Act, 1989