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

State of Uttar Pradesh - Subsection

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

(d)for the purpose of deciding any issue, the Judge shall only be bound to order production of or to receive only so much evidence, oral or documentary as he considers necessary ;