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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Jharkhand - Subsection

Section 86(1) in Jharkhand Panchayat Raj Act, 2001

(1)The Zila Parishad shall have the power to acquire, hold and dispose of property and to enter into contract in respect thereto;Provided that in all cases of acquisition or disposal of immovable properties, it shall have to obtain prior permission of the Government.