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[Cites 0, Cited by 0] [Section 142(4)] [Section 142] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 142(4)(b) in Arunachal Pradesh Panchayat Raj Act, 1997

(b)all the functions of the Gram Panchayat, Anchal Samiti and Zilla Parishad Shall, during the period of dissolution, be discharged by such person or persons as the Government may appoint in this behalf.