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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 55(4) in Arunachal Pradesh Panchayat Raj Act, 1997

(4)Where, by a notification under sub-section (i), two or more Anchal Blocks are amalgamated into a single block, the Government may make such incidental and consequential orders as may be necessary for effecting such amalgamation.