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[Cites 0, Cited by 0] [Section 171(3)] [Section 171] [Entire Act]

State of Uttarakhand - Subsection

Section 171(3)(B) in Uttarakhand Panchayati Raj Act, 2016

(B)Subject to the conditions and restriction in this section, Chairman of Zila Panchayat and Chief officer and any other member, officer or servant of the Zila Panchayat by the resolution, hereby authorised to enter into any building to inspect, measure and evaluate it.