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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(2)(c) in Assam Panchayat Act, 1994

(c)All public channels, water courses, springs, tanks, ghats reservoirs, wells, pipes, pumps and other water works whether made laid or erected at the cost of the Gaon Panchayat or otherwise, and all bridges, buildings, engine, works, materials connected therewith or pertaining thereto and also any adjacent land (not being private property) pertaining to any public tank.