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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Jharkhand - Subsection

Section 85(1) in Jharkhand Panchayat Raj Act, 2001

(1)Panchayat Samiti shall have power to acquire, hold and dispose of property and to enter into contract with respect thereto;Provided that in every case of disposal of immovable property, it shall have to obtain prior permission of the government.