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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Himachal Pradesh - Subsection

Section 129(4) in The Himachal Pradesh Panchayati Raj Act, 1994

(4)Motion of no confidence under sub-section (1) or (1-A) or (2) shall not be maintainable within two years of the date of his election to such office and any subsequent motion of no confidence shall not be maintainable within the interval of two years of the last motion of no confidence.