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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(1)(e) in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994

(e)any person aggrieved from the decision of the Judge may apply for review to the Judge within 15 days from the date of the decision and the Judge may thereupon review the decision.