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[Cites 0, Cited by 1] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(2) in Assam Panchayat Act, 1994

(2)An Anchalik Panchayat constituted upon the dissolution before the expiration of its duration, shall continue only for the remainder of the period for which the dissolved Anchalik Panchayat would have continued under Section 35 had it not been dissolved.