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Bombay HC: Can’t Disqualify Sarpanch for Holding Consecutive Meetings - (28 Feb 2023)

ADMINISTRATIVE

Bombay High Court has held that Sarpanch can’t be disqualified for holding consecutive meetings as it doesn’t amount to any statutory violation because Maharashtra Village Panchayat Act, 1958 does not provide for holding Gram Sabha meetings in a particular way.

Tags : BOMBAY HIGH COURT   SARPANCH   GRAM SABHA   MAHARASHTRA VILLAGE PANCHAYAT ACT  

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