Section 27(8)(b) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962

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State of Uttar Pradesh - Subsection

Section 27(8)(b) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962

(b)any report, correspondence or plan or other document or a copy thereof which is in his possession or control of such officer and which is relevant for the consideration by the committee or any matter falling within its purview :

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State of Uttar Pradesh - Subsection

Section 27(8)(b) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962