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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Assam - Subsection

Section 121(1) in Assam Panchayat Act, 1994

(1)The Government may, at any time for reason to be recorded, cause an enquiry to be made against any of its officers in regard to any Gaon Panchayat, Anchalik Panchayat or Zilla Parishad on matters concerning it, or any matters respect to which the sanction, approval, consent or orders of the Government is required under this Act.