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[Cites 0, Cited by 0] [Section 133(3)] [Section 133] [Entire Act]

State of Uttarakhand - Subsection

Section 133(3)(d) in Uttarakhand Panchayati Raj Act, 2016

(d)record in writing, for the consideration of Gram Panchayat, of any committee or joint committee thereof any observations he thinks proper in regard to its proceedings or duties.