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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Assam - Subsection

Section 50(3) in Assam Panchayat (Constitution) Rules, 1995

(3)If, one third of the total number of members as under sub-section (1) of Section 65 of the Act, called to the meeting as under sub-rule (1), are not present within an hour of the time fixed for the meeting, the Deputy Commissioner shall adjourn the meeting pending fixation of another date by the Deputy Commissioner not later than fifteen days from the date of such meeting.