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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Himachal Pradesh - Subsection

Section 60(1) in The Himachal Pradesh Panchayati Raj Act, 1994

(1)The Gram Panchayat shall receive such evidence in a case, suit or proceeding, as the parties may adduce and may call for such further evidence as, in their opinion, may be necessary for the determination of the points in issue.