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[Cites 0, Cited by 0] [Section 81(6)] [Section 81] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 81(6)(a) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(a)When a Sarpanch is removed from his office under sub-rule (5) he shall make over charge of his office to the Naib-Sarpanch.