Section 24(4)(a) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962

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State of Uttar Pradesh - Subsection

Section 24(4)(a) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962

(a)unless previous notice has been given setting forth fully the resolution which it is proposed to modify or cancel and the motion or proposition for the modification or cancellation of such resolution, and

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State of Uttar Pradesh - Subsection

Section 24(4)(a) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962