Section 41(8)(b) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

[Cites 0, Cited by 0] [Section 41(8)] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(8)(b) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

(b)any report, correspondence or plan or other document or a copy thereof which is in his possession or control as such officer and which is relevant for the consideration by the Committee of any matter falling within its purview :

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State of Uttar Pradesh - Subsection

Section 41(8)(b) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962