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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Uttar Pradesh - Subsection

Section 94(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(1)The Zila Panchayat may require the Adhyaksha or the Mukhya Adhikari and the Kshettra Panchayat may require the Pramukh or the Khand Vikas Adhikari to supply or produce at any of its meetings -
(a)any return, statement, estimate, statistics or other information regarding any matter pertaining to the administration of the Zila Panchayat or the Kshettra Panchayat, as the case may be;
(b)a report or explanation of any sub-Committee; and
(c)any report, correspondence or plan or other document or a copy thereof which is in his possession or control as Adhyaksha, Pramukh, Mukhya Adhikari or Khand Vikas Adhikari, or which is recorded or filed in the office of the Zila Panchayat or the Kshettra Panchayat or of any servant of the Zila Panchayat or the Kshettra Panchayat, as the case may be.