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[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

State of Assam - Subsection

Section 131(1)(g) in Assam Panchayat Act, 1994

(g)any investigation, legal proceeding or remedy in respect of such right, privilege, obligation, liabilities, forfeiture, or punishment aforesaid and any such investigation legal proceeding or remedy may be instituted, continued or enforced, and any such penalty forfeiture, or punishment may be imposed as if this Act had not been passed.