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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Himachal Pradesh - Subsection

Section 137(1) in The Himachal Pradesh Panchayati Raj Act, 1994

(1)The officer of the State Government duly authorised by the State Government in this behalf may, subject to such terms as may be prescribed, inspect all books, proceedings and records, and to enter on and inspect any work in progress, of a Panchayat.