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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Uttar Pradesh - Subsection

Section 193(3) in U.P. Revenue Code Rules, 2016

(3)The first runner, if any, for the post of Pradhan in the election shall be the Deputy Chairman of the Village Revenue Committee. If there is no first runner for the post of Pradhan, the Deputy Chairman shall be elected by the members of the Revenue Village Committee from amongst themselves.