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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Manipur - Subsection

Section 67(2) in The Manipur Panchayati Raj Act, 1994

(2)The Chairman of every Standing Committee shall in respect of the work of that committee be entitled to call for any information, return statement or report from the officer of the Zilla Parishad and to enter on and inspect any immovable property of the Zilla Parishad or any work in progress concerning the committee.