Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] State of Uttar Pradesh - Subsection Section 39(3C) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961 (3C)Any post created under sub-section (3-B) shall not be abolished without the sanction of the State Government.] [Substituted by U.P. Act No. 33 of 1999.]
