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[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

State of Uttar Pradesh - Subsection

Section 110(2)(ix) in The U.P. Panchayat Raj Act, 1947

(ix)the authority by which disputes in relation to appointments to executive committee, joint committee any other committee [***] [Omitted 'or Nyaya Panchayat' by U.P. Act No. 6 of 2017.] may be decided and the procedure to be followed therein;