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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Himachal Pradesh - Subsection

Section 200(4) in The Himachal Pradesh Panchayati Raj Act, 1994

(4)The Deputy Commissioner shall apportion the assets and liabilities of the existing Gram Panchayats, amongst the corresponding Gram Panchayats constituted under this Act, according to the guidelines issued by the State Government for the purpose.