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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Uttar Pradesh - Subsection

Section 87(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(1)As soon as may be, after the Kshettra Panchayat has been constituted or reconstituted under Section 10, it shall appoint the following Committees in the manner and for performing the duties hereinafter provided -
(a)[ Karya Samiti; [Substituted by U.P. Act No. 9 of 1994.]
(b)Vitta Evam Vikas Samiti;
(c)Shiksha Samiti; and
(d)Samata Samiti.]