Section 15(3)(i) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(3)(i) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(i)convene a meeting of the Kshettra Panchayat for the consideration of the motion at the office of the Kshettra Panchayat on a date appointed by him, which shall not be later than thirty days from the date on which the notice under sub-section (2) was delivered to him; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 15(3)(i) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961