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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Assam - Subsection

Section 62(4) in Assam Panchayat Act, 1994

(4)Notwithstanding anything contained in this Act, or any of the laws for the time being in force, the Government of the Director of Panchayat and Rural Development, Assam, as the case may be, shall have the power to effect transfer or the concerned Officers and the provincialised staff in consultation with the Zilla Parishad concerned.