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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23(4) in The Himachal Pradesh Panchayati Raj Act, 1994

(4)All developmental works of the gram Panchayat shall be executed by the Works Committee, in the manner as may be prescribed, and if considered necessary, the Gram Panchayat may form sub-committees to supervise and monitor performance of such works and to obtain accounts thereof.