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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(4)(iii) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

(iii)it shall not anticipate a matter which has been previously appointed for consideration nor deal with a matter, on which a resolution could not be moved.