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

State of Uttarakhand - Subsection

Section 142(b) in Uttarakhand Panchayati Raj Act, 2016

(b)If any voluntary institution want to take welfare and development related programes under any Panchayat area than the selection of planning of such institutions and for their conduct, as resolution of consent of the concerning Panchayat shall be taken.