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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Assam - Subsection

Section 104(1) in Assam Panchayat Act, 1994

(1)Every person in possession of money, accounts, records or other property pertaining to a Gaon Panchayat or Anchalik Panchayat or Zilla Parishad shall on the requisition in writing of the Chief Executive Officer for this purpose, forthwith handover such money, or deliver up such accounts, records or other property to the Chief Executive Officer or the person authorized in the requisition, to receive the same.