Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Himachal Pradesh - Subsection

Section 60(3) in The Himachal Pradesh Panchayati Raj Act, 1994

(3)It would be the duty of the Gram Panchayat to ascertain the facts of every case, suit or proceeding before it by every lawful means, in its power and thereafter to make such decree, or order, with or without costs as it may deem just and legal.