Section 8(3)(iv) in The U.P. Panchayat Raj Act, 1947

[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(3)(iv) in The U.P. Panchayat Raj Act, 1947

(iv)Any other factor that may be prescribed shall be taken into consideration for deciding as to what persons may or may not be deemed to be ordinarily residents of a particular area at any relevant time.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 8(3)(iv) in The U.P. Panchayat Raj Act, 1947