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[Cites 0, Cited by 0] [Section 87(3)] [Section 87] [Entire Act]

State of Chattisgarh - Subsection

Section 87(3)(c) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(c)where a committee is appointed under clause (b) any member of such committee duly authorized by it may issue or institute or defend any action at law on behalf of by or against the Panchayat.