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

State of Uttar Pradesh - Subsection

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

(i)no action shall be taken under clause (f), clause (g) [* * *] [Omitted by U.P. Act No. 9 of 1994.] except after giving to the body or person concerned a reasonable opportunity of showing cause against the action proposed;