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State of Jharkhand - Section

Section 5 in Jharkhand Panchayat Raj Act, 2001

5. Meetings of Gram Sabha.

The Gram Sabha shall meet time to time, but not more than three months shall intervene in between any two meetings; provided on a demand in writing being made by one-third members of the Gram Sabha, if it be required by the Panchayat Samiti; Zila Parishad or Deputy Commissioner/District Magistrate, an extraordinary meeting may be called within 30 days of such a requirement.