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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 28(1) in Arunachal Pradesh Panchayat Raj Act, 1997

(1)Any member may call the attention of the Chairperson to any neglect in the execution of the Gram Panchayat work, to any waste of Gram Panchayat property or to the wants of any locality and may suggest any improvements which may appear desirable.