Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 132] [Entire Act] State of Assam - Subsection Section 132(a) in Assam Panchayat Act, 1994 (a)The State Government may by notification constitute a standing committee of Legislature to resolve disputes between the district administration and the Zilla Parishad.
