Section 8(3)(iii) in The U.P. Panchayat Raj Act, 1947

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State of Uttar Pradesh - Subsection

Section 8(3)(iii) in The U.P. Panchayat Raj Act, 1947

(iii)A member of Parliament or of the Legislature of the State shall not, during the term of his office, cease to be ordinarily resident in the territorial constituency merely by reason of his absence from that area in connection with his duties as such member.

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State of Uttar Pradesh - Subsection

Section 8(3)(iii) in The U.P. Panchayat Raj Act, 1947