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 46] [Entire Act] State of Uttarakhand - Subsection Section 46(15) in Uttarakhand Panchayati Raj Act, 2016 (15)In case of misappropriation and encroachment of property etc. of Panchayats, the powers of fine and punishment may be given to the Gram panchayats as may be prescribed.
