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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Uttarakhand - Subsection

Section 82(3) in Uttarakhand Panchayati Raj Act, 2016

(3)The result of scrutiny by the Planning and development committee and its recommendations shall be communicated to the Kshettra Panchayat before such date as may be specified by rule in this behalf.