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[Cites 0, Cited by 0] [Section 161(1)] [Section 161] [Entire Act]

State of Uttarakhand - Subsection

Section 161(1)(a) in Uttarakhand Panchayati Raj Act, 2016

(a)delegate to such powers to the committee powers, with such conditions as they may think proper to impose, to frame any scheme binding on each such Gram Panchayat as to the construction and maintenance of any joint work and as to the powers which may be exercised by any such Gram Panchayat in relation to such scheme;