Section 4(2)(c) in The U.P. Antarim Zila Parishad Act, 1958

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State of Uttar Pradesh - Subsection

Section 4(2)(c) in The U.P. Antarim Zila Parishad Act, 1958

(c)in the case of Varanasi District only, two members elected by an electoral college consisting of the persons who were members and President of the erstwhile Sub-District Board of Bhadohi or nominated by the State Government under section 5.

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State of Uttar Pradesh - Subsection

Section 4(2)(c) in The U.P. Antarim Zila Parishad Act, 1958