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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Chattisgarh - Subsection

Section 53(1)(a) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(a)Subject to such conditions as may be specified by general or special order issued by the State Government, the Panchayat at the appropriate level shall have the powers and authority as may be necessary to enable them to function as institutions of self Government in relation to matters listed in Scheduled IV, including preparation of plans, implementation of schemes for economic development and social justice, and other duties and functions assigned to them under Sections 49, 49-A, 50, 52 and Chapter XIV-A.