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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Himachal Pradesh - Subsection

Section 59(2) in The Himachal Pradesh Panchayati Raj Act, 1994

(2)For the removal of doubts, it is hereby declared that a Gram Panchayat shall exercise the power vested in it under sub-section (1) in respect of such cases, suits or proceedings with reference to which it has power to decide.