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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Himachal Pradesh - Subsection

Section 87(2) in The Himachal Pradesh Panchayati Raj Act, 1994

(2)For any part of the area of a Panchayat Samiti, it may appoint committees consisting of persons who are residing within such area, for the purpose of inspection and supervision of any institution under its charge or the execution of any local works or measures carried on by it in such area.