Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(1) in Assam Gramdan Act, 1961

(1)The Government at the request of a Gram Sabha and after consultation with the Gram Panchayat within whose jurisdiction the Gram Sabha functions may, by notification in the official Gazette, declare that the Gram Sabha shall exercise all the powers and discharge all the duties and functions of the Panchayat or exercise such of the powers and discharge such of the duties and functions of the Panchayat in relation to the revenue village as may be specified in the notification.