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[Cites 0, Cited by 0] [Section 107(3)] [Section 107] [Entire Act]

State of Jharkhand - Subsection

Section 107(3)(c) in Jharkhand Panchayat Raj Act, 2001

(c)Where a committee is appointed under clause (b) of this subsection, a member of the said committee duly authorised by it may file a suit or institute a proceeding on behalf of the Gram Pnachayat, Panchayat Samiti or Zila Parishad or may enter defence in any suit filed or any legal proceeding instituted against them.