Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 1 docs
Padam Singh vs State on 8 July, 1999

User Queries
[Section 32] [Complete Act]
Central Government Act
Section 32(3) in The Manipur Panchayati Raj (As Passed By The Houses Of Parliament)
(3) Seven clear days' notice of an ordinary meeting and three clear days' notice of a special meeting specifying the place, date and time of such meeting and business to be transacted thereat, shall be given by the Secretary to the members and such officers as the Government may prescribe, and affixed on the notice. board of the Gram Panchayat.