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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(3) in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994

(3)The State Government shall, after affording a reasonable opportunity of hearing to the parties and after such other enquiry as it deems just and proper, give its decision on the question referred to it.