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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Himachal Pradesh - Subsection

Section 86(1) in The Himachal Pradesh Panchayati Raj Act, 1994

(1)Subject to the provisions of section 187, the Panchayat Samiti may frame bye-laws relating to election of members of committees, conduct of business therein and all other matters relating thereto.