Section 95(1)(f) in The U.P. Panchayat Raj Act, 1947

[Cites 0, Cited by 0] [Section 95(1)] [Section 95] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95(1)(f) in The U.P. Panchayat Raj Act, 1947

(f)[* * *] [Omitted by U.P Act No. 9 of 1994.] or dissolve any [* * *] [Omitted by U.P Act No. 9 of 1994.] [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.], Joint Committee, Bhumi Prabandhak Samiti [*] [Omitted 'or Nyaya Panchayat' by U.P. Act No. 6 of 2017.] if in the opinion of the State Government such [* * *] [Omitted by U.P. Act No. 9 of 1994.], [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.], Joint Committee, Bhumi Prabandhak Samiti [*] [Omitted 'or Nyaya Panchayat' by U.P. Act No. 6 of 2017.] has abused its position or has continuously failed to perform the duties imposed upon it by or under this Act or if its continuance is not considered desirable in public interest.

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State of Uttar Pradesh - Subsection

Section 95(1)(f) in The U.P. Panchayat Raj Act, 1947