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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 96(6) in Arunachal Pradesh Panchayat Raj Act, 1997

(6)Seven clear days notice for an ordinary meeting and seven clear days notice of a special meeting, specifying the time at which such meeting is to be held and business to be transacted there at, shall be sent to the member and pasted at the office of the Zilla Parishad. Such notice shall include, in case of special meeting, any motion or proposition mentioned in the written request made for such meeting.