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[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 142(1)(b) in Arunachal Pradesh Panchayat Raj Act, 1997

(b)is incompetent to perform, or makes willful and persistent default in the discharge of the functions imposed on it by or under this Act or another law for the time being in force; or