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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Himachal Pradesh - Subsection

Section 200(5) in The Himachal Pradesh Panchayati Raj Act, 1994

(5)The Deputy Commissioner shall apportion the assets and liabilities of the Panchayat Samitis and the Director shall apportion the assets and liabilities of the Zila Parishad, in the event of their bifurcation or re-organization, as the case may be.