Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 87] [Entire Act] State of Himachal Pradesh - Subsection Section 87(3) in The Himachal Pradesh Panchayati Raj Act, 1994 (3)The constitution, term of office, duties and procedure of and powers to be exercised by such committees shall be such as may be laid down by bye-laws made the Panchayat Samiti.
