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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Assam - Subsection

Section 67(3) in Mising Autonomous Council Act, 1995

(3)The properties vested under sub-section (1) or (2) above and all other properties, which may become vested in the General Council, as the case may be, shall be under the management, direction and control of the General Council or the Village Council concerned as the case may be.