Section 95(1)(c) in The U.P. Panchayat Raj Act, 1947

[Cites 0, Cited by 0] [Section 95(1)] [Section 95] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95(1)(c) in The U.P. Panchayat Raj Act, 1947

(c)by an order in writing require a [Gram Panchayat] [Substituted by U.P Act No. 9 of 1994.] or a Joint Committee [*] [Omitted 'or a Nyaya Panchayat' by U.P. Act No. 6 of 2017.] to furnish such statement, reports or copies of documents, relating to the proceeding or duties of the [Gram Panchayat] [Substituted by U.P Act No. 9 of 1994.] or such committee [*] [Omitted 'or a Nyaya Panchayat' by U.P. Act No. 6 of 2017.] as it thinks fit;

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State of Uttar Pradesh - Subsection

Section 95(1)(c) in The U.P. Panchayat Raj Act, 1947