Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14B] [Entire Act] State of Uttar Pradesh - Subsection Section 14B(4) in The U.P. Panchayat Raj Act, 1947 (4)Subject to the provisions of this section, the procedure for the removal of an [Up-Pradhan] including that to be followed at such meeting, shall be such as may be prescribed.]]]
