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

State of Jharkhand - Subsection

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

(b)All the powers of the Gram Panchayat, Panchayat Samiti or Zila Parishad shall, till their reconstitution, be exercised and its duties performed by such person or such committee of persons as the State Government or prescribed Authority may appoint for this purpose, and where a committee of persons is constituted as such, a Chairperson (head) of the said committee shall also be appointed by the State Government or the prescribed Authority;