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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(1)(b) in Assam Panchayat Act, 1994

(b)Make over to the Gaon Panchayat the management of waste lands, pasture lands or vacant lands belonging to the Government situated within the Panchayat area.