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State of Uttar Pradesh - Section

Section 22 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

22. Constitution and re-constitution of Zila Panchayat and recovery of expenses of election.

(1)The State Government shall arrange for the Constitution or reconstitution of the Zila Panchayat before the expiry of the term of the existing Zila Panchayat, if any, or whenever otherwise required for the purposes of this Act.
(2)[x x x] [Omitted by U.P. Act No. 9 of 1994.]