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State of Uttarakhand - Section

Section 58 in Uttarakhand Panchayati Raj Act, 2016

58. [ [Substituted by Uttarakhand Act No. 10 of 2019.]

The election for the post of Member of Kshettra Panchayat shall be made by Ballot Paper or EVM through the secret ballot procedure:Provided that there shall be no bar on Panchayat to elect unopposed the office holders mentioned in this Section.]