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[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

State of Himachal Pradesh - Subsection

Section 131(1)(b) in The Himachal Pradesh Panchayati Raj Act, 1994

(b)absents himself from three consecutive meetings of the Panchayat or its Committee or does not attend half the number of meetings held during the period of six months without the leave of the Panchayat;