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[Cites 0, Cited by 0] [Section 21(6)] [Section 21] [Entire Act]

State of Uttarakhand - Subsection

Section 21(6)(a) in Uttarakhand Panchayati Raj Act, 2016

(a)may construct, maintain and control any school, library, hospital, dispensary, poor house, asylum, orphanage, inspection house or other building or institution which is not maintained exclusively for the benefit of persons residing within the aforesaid limits, and