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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 66(1) in Arunachal Pradesh Panchayat Raj Act, 1997

(1)Subject to such rules as may be made in this behalf, an Anchal Samiti may appoint from among its members as may committees as it thinks fit to assist it in the discharge of any specified functions and may delegate to such committees such of its powers as may be deemed necessary.