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State of Assam - Section

Section 107 in Assam Panchayat Act, 1994

107. Settlement of private hat, ghat and fisheries etc. by the Gaon Panchayat.

- The powers of settlement of private hats, ghats and fisheries etc. under the jurisdiction of the Gaon Panchayat shall be vested in the Standing Committee as under sub-section (1) (i) of Section-22.