Section 27(2)(c) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(2)(c) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(c)has become disqualified to be Adhyaksha or [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] for the purposes of Section 19, the dispute shall be referred in the manner prescribed to the Judge whose decision shall be final and binding.

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State of Uttar Pradesh - Subsection

Section 27(2)(c) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961