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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Manipur - Subsection

Section 87(1)(b) in The Manipur Panchayati Raj Act, 1994

(b)require a Gram Panchayat, to take into consideration any objection which appears to him to exist to the doing of anything which is about to be done or is being done by such Gram Panchayat or any information which appears to him to necessitate the doing of anything by such Gram Panchayat or within such period as he may fix;