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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Assam - Subsection

Section 102(4) in Assam Panchayat Act, 1994

(4)Notwithstanding anything contained in this Act or any other law for the time being in force, the Government or any other officer or other authority authorized by it in this behalf shall have powers to effect transfer of the officers so posted either within the district or from one district to another district.