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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(1) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

(1)The Returning Officer shall cause to be prepared a list of the Pradhans of Gaon Sabhas of the Block entitled to vote at the election under the third proviso to sub-section (2) of section 4 of the Act and shall have a copy of such list hung for a period of six days at the Block headquarters and at the headquarter of the Tahsil or each of the Tahsils in which the Block lies. The list shall be open to inspection free of charge.