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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Himachal Pradesh - Subsection

Section 86(3) in The Himachal Pradesh Panchayati Raj Act, 1994

(3)Each committee shall be entitled to require attendance at its meetings of any officer of the Panchayat Samiti who is connected with the work of committee. The secretary shall under instructions of the committee, issue notices and secure the attendance of the officer.