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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Himachal Pradesh - Subsection

Section 82(4) in The Himachal Pradesh Panchayati Raj Act, 1994

(4)The Panchayat Samiti shall, for the purposes of discharging the functions entrusted to it under this section, be under the general control of the State Government or any other authority appointed by it and shall comply with such directions as may from time to time, be given to it.