Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 106E] [Entire Act] State of Uttarakhand - Subsection Section 106E(2) in Uttarakhand Panchayati Raj Act, 2016 (2)In the case of refusal to sanction under sub-section (1), the Kshettra Samiti shall communicate in writing the reasons for such refusal to the person giving notice under section 106(d).
