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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Himachal Pradesh - Subsection

Section 80(8) in The Himachal Pradesh Panchayati Raj Act, 1994

(8)Any matter finally disposed of by a Panchayat Samiti shall not be reconsidered unless the recorded consent of not less than two-thirds of its total members has been obtained there to or unless the Zila Parishad, or the Director has directed its reconsideration.