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[Cites 0, Cited by 8] [Section 6(1)] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(1)(b) in Assam Panchayat Act, 1994

(b)President of the Gaon Panchayat who shall be elected directly by the voters of the territorial constituencies of the Gaon Panchayat area in the manner prescribed.