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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(2)(d) in Assam Panchayat Act, 1994

(d)The Mayor or the Chairperson of the Municipal Corporation/Municipal Board/Town Committee as the case may be having Jurisdiction over the Head quarter of the District.