Section 95(1)(d) in The U.P. Panchayat Raj Act, 1947

[Cites 0, Cited by 0] [Section 95(1)] [Section 95] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95(1)(d) in The U.P. Panchayat Raj Act, 1947

(d)record in writing for the consideration of a [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or Joint Committee any observation which it thinks proper in regard to the proceedings or duties of such Gram Panchayat or Joint Committee;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 95(1)(d) in The U.P. Panchayat Raj Act, 1947