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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Uttarakhand - Subsection

Section 53(1)(p) in Uttarakhand Panchayati Raj Act, 2016

(p)In place of women member/ Pramuks/ senior Pramukh/ junior Up Pramukh of Kshettra Panchayat, if her husband or other family members or relative shall preside the meetings and discharged the duties of Kshettra Panchayat and declared faulty then said women and concerning person who is presiding meetings and discharged the duties, both shall be disqualified for forthcoming general election of three level of Panchayat.