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State of Uttar Pradesh - Section

Section 10 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

10. Constitution and reconstitution of Kshettra Panchayat.

(1)The State Government shall arrange for the constitution of the first Kshettra Panchayat for every Khand and for the reconstitution thereof [before the expiry of its term or when otherwise required for the purposes of this Act] [Substituted by Section 22(a) of U.P. Act No. 3 of 1973.] having regard to the provision of Section 6.
(2)[x x x] [Omitted by U.P. Act No. 9 of 1994.]
(3)[x x x] [Omitted by U.P. Act No. 9 of 1994.]