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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Uttarakhand - Subsection

Section 128(34) in Uttarakhand Panchayati Raj Act, 2016

(34)the action to be taken on the inclusion of the whole or part of the local area of Gram Panchayat to any City municipality, notified area, town area or cantonment, and the manner in which the assets and liabilities of the Gram Panchayat may be disposed of in circumstances ;