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[Cites 0, Cited by 2] [Section 83] [Entire Act]

State of Assam - Subsection

Section 83(1) in Assam Panchayat Act, 1994

(1)The General Standing Committee shall perform functions relating to the establishment matters and functions relating to communications buildings, rural housing, village extensions, relief against natural calamities, Rural Development Programme of Government of India and allied matters and all miscellaneous residuary matters.