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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(9) in Assam Panchayat Act, 1994

(9)"Village" means any local area, recorded as a village in the revenue record of the District in which it is situated and includes any areas which the State Government may, by general or special order, declare to be a village for the purpose of this Act;