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[Cites 0, Cited by 0] [Section 52] [Entire Act]

UT Ladakh - Subsection

Section 52(2) in Ladakh Autonomous Hill Development Councils Act, 1997

(2)The Governor shall, before making any order under sub-section (1), give to the Council a notice, containing the charges and opportunity of making representation within the period prescribed in the notice to the Governor in respect of the same.