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[Cites 0, Cited by 22] [Section 105] [Entire Act]

State of Assam - Subsection

Section 105(1) in Assam Panchayat Act, 1994

(1)All Hats within the territorial jurisdiction of Anchalik Panchayat shall be settled in the manner prescribed for a period coinciding with and not exceeding one Panchayat financial year by inviting tenders at the office of the Anchalik Panchayat by its President.