Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 134] [Entire Act] State of Uttarakhand - Subsection Section 134(2) in Uttarakhand Panchayati Raj Act, 2016 (2)The Chief Executive Officer, Chief Development Officer through District Magistrate shall furnish quarterly report to the State Government about the progress of development work.
