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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Himachal Pradesh - Subsection

Section 111(1) in The Himachal Pradesh Panchayati Raj Act, 1994

(1)The State Government may, by notification and subject to such conditions and restrictions as it may think fit to impose, vest in a Panchayat, any property vested in the State Government.