Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act] State of Assam - Subsection Section 67(1)(d) in The Deori Autonomous Council Act, 2005 (d)such properties owned and controlled by the Municipality or the Panchayat as may be assigned, to the General Council by the Government.