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[Cites 0, Cited by 0] [Section 153] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 153(4) in Arunachal Pradesh Panchayat Raj Act, 1997

(4)When an inspection of a Gram Panchayat or an Anchal Samiti or a Zilla Parishad is undertaken by any officer referred to in sub-section (3) a report of such inspection shall be submitted by such officer to the State Government.