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State of Assam - Section

Section 21 in Assam Panchayat Act, 1994

21. General Powers of Gaon Panchayat.

- A Gaon Panchayat shall have powers to do all acts necessary for or incidental to the carrying out of the function entrusted, assigned or delegated to it and, in particular and without prejudice to the foregoing powers, to exercise all powers specific in this Act.