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[Cites 0, Cited by 0] [Section 138(4)] [Section 138] [Entire Act]

State of Uttarakhand - Subsection

Section 138(4)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)If it is proved that the meeting of Gram Sabha/ Gram Panchayat is convened in the house of Pradhan/ Up Pradhan than after enquiry against the concerning person, the State Government may suspend him;