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State of Assam - Section

Section 52 in The Deori Autonomous Council Act, 2005

52. Election of members.

- Election of members shall be held in accordance with the rules made under Section 60 and the first election for the purpose of constituting the General Council and the Village Council shall be held on such date or dates as the Government may direct in consultation with the interim Deori Executive Council referred to in Section 80.