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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(4)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)Where any person ceases to be a member of a Gram Panchayat under clause (a) he shall also cease to hold any office to which he may have been elected, nominated or appointed by reasons of his being a member thereof.