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 142] [Entire Act] State of Arunachal Pradesh - Subsection Section 142(2) in Arunachal Pradesh Panchayat Raj Act, 1997 (2)The Government may, by order in writing, dissolve Gram Panchayat or an Anchal Samiti or a Zilla Parishad and direct that it shall be reconstituted in the manner provided in this Act.
