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[Cites 0, Cited by 0] [Section 153(2)] [Section 153] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 153(2)(a) in Arunachal Pradesh Panchayat Raj Act, 1997

(a)inspect, or cause to be inspected any immovable property used or occupied by the Gram Panchayat, the Anchal Samiti or the Zilla Parishad or any work in progress under the direction of the Gram Panchayat, the Anchal Samiti or the Zilla Parishad.