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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Uttarakhand - Subsection

Section 63(4) in Uttarakhand Panchayati Raj Act, 2016

(4)If, within half an hour from the time appointed for the meeting such officer/ sub-district Magistrate is not present to proceed at the meeting, the meeting shall stand adjourned to the date and time to be appointed by may prescribed officer.