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[Cites 0, Cited by 1] [Section 43] [Entire Act]

State of Assam - Subsection

Section 43(2) in Assam Panchayat Act, 1994

(2)In case the Zilla Parishad is not convening the meeting within fifteen days time and disposed the matter accordingly, the concerned Deputy Commissioner may refer the matter to the Government and Government shall in that case take appropriate action.