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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1)(e) in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994

(e)any person considering himself aggrieved by the decision may apply for review to the Judge within 15 days from the date of the decision and the Judge may thereupon review the decision on any point.