Section 114(2)(a) in The U.P. Panchayat Raj Act, 1947

[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

State of Uttar Pradesh - Subsection

Section 114(2)(a) in The U.P. Panchayat Raj Act, 1947

(a)all property, interest in property and assets, including cash balances, wherever situate, which immediately before such date were vested in the Gaon Sabha shall vest in and be held by the Gram Panchayat for the purposes of this Act; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 114(2)(a) in The U.P. Panchayat Raj Act, 1947