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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 142(6) in Arunachal Pradesh Panchayat Raj Act, 1997

(6)Zilla Parishad, Anchal Samiti or Gram Panchayat constituted upon the dissolution before expiration of it duration shall continue only for the remainder of the period of which the dissolved Zilla Parishad, Anchal Samiti or Gram Panchayat would have continued had it not been so dissolved.