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 23] [Entire Act] State of Assam - Subsection Section 23(4) in Assam Panchayat Act, 1994 (4)The Government may allocate to a Gaon Panchayat any public property situated within it local jurisdictions and the upon such property shall vest in and come under the control of the Gaon Panchayat.
