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[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

State of Uttar Pradesh - Subsection

Section 110(2)(xxiv) in The U.P. Panchayat Raj Act, 1947

(xxiv)powers of auditors, inspecting and superintending authorities to hold inquiries; summoning and examining witnesses, compelling the production of documents and all other matters connected with audit, inspection and superintendence;