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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(2)(e) in Assam Panchayat (Constitution) Rules, 1995

(e)The notice of reservation: under this sub-rule shall be published by the Deputy Commissioner on or before seven clear days from the date of submission of nominations. the copies of such notice Shall fixed in the office of the Deputy Commissioner, the Sub-Divisional Officer and the Block Development Officer Concerned.