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State of Arunachal Pradesh - Section

Section 71 in Arunachal Pradesh Panchayat Raj Act, 1997

71.

(1)The Government may assign to an Anchal Samiti functions in relation to any matters to which the executive authority of the Government extends or functions which have been assigned to the State Government by the Central Government.
(2)The Government may, by notification withdraw or modify the functions assigned under this section.