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 30] [Entire Act] State of Uttar Pradesh - Subsection Section 30(3) in The U.P. Panchayat Raj Act, 1947 (3)Where the Prescribed Authority so directs, two or more [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] shall appoint a joint committee under this section for the joint discharge of any of the functions specified in Sections 15 and 16.
