Section 12A(4)(a) in The U.P. Panchayat Raj Act, 1947

[Cites 0, Cited by 0] [Section 12A(4)] [Section 12A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12A(4)(a) in The U.P. Panchayat Raj Act, 1947

(a)any premises are needed or are likely to be needed for the purposes of being used as a polling place or for the storage of ballot boxes after a poll has been taken, or

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State of Uttar Pradesh - Subsection

Section 12A(4)(a) in The U.P. Panchayat Raj Act, 1947