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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(2) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962

(2)Such member may challenge the decision of the Pramukh who shall thereupon put the question in the meeting of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and the decision of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall be final.