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State of Uttar Pradesh - Section

Section 10 in The U.P. Panchayat Raj Act, 1947

10. Removal of difficulty in the establishment of [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] and in the working of a [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] -

If, in establishing a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] or in the working of a [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] , any dispute or difficulty arises regarding the interpretation of any provision of this Act or any rule made thereunder or any matter arising out of or relating to such interpretation or any matter not provided in this Act, the same shall be referred to the State Government whose decision thereon shall be final and conclusive.