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[Cites 0, Cited by 1] [Section 32(1)] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(1)(a) in Assam Panchayat Act, 1994

(a)One member from each Gaon Panchayat to be directly elected from the territorial constituencies of the Gaon Panchayats under the jurisdiction of the Anchalik Panchayats,