Section 140(3)(b) in The Himachal Pradesh Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 140(3)] [Section 140] [Entire Act]

State of Himachal Pradesh - Subsection

Section 140(3)(b) in The Himachal Pradesh Panchayati Raj Act, 1994

(b)all powers and duties of the Panchayat shall, until the Panchayat is reconstituted, be exercised and performed by such person or committee of persons as the State Government or the prescribed authority may appoint in this behalf and where a committee of persons is so appointed, the State Government or the prescribed authority shall also appoint a head of such committee; and

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State of Himachal Pradesh - Subsection

Section 140(3)(b) in The Himachal Pradesh Panchayati Raj Act, 1994