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[Cites 0, Cited by 0] [Section 62(3)] [Section 62] [Entire Act]

State of Assam - Subsection

Section 62(3)(d) in Assam Panchayat (Constitution) Rules, 1995

(d)The Executive Officer of Anchalik Panchayat on receipt of information of having no functional sanitary toilet in the residence of President, Vice-President, Member of the Anchalik Panchayat shall inform the matter to the concerned Deputy Commissioner through the Chief Executive Officer, Zilla Parishad. The Deputy