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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(7)(a) in Assam Panchayat Act, 1994

(a)Have regarded to -
(i)the matter o common interest between Zilla Parishad, Anchalik Panchayats, Gaon Panchayats, Municipalities or Municipal Corporation as the case may be, and the Town Committee in the District including Sect oral Planning sharing of water and other physical and natural resources, the integrated development of infrastructures and environmental conservation;
(ii)the extent and type of available resources whether financial or otherwise;
(iii)consult such instructions and organizations as the Governor may by order, specify.