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State of Assam - Section

Section 80 in The Deori Autonomous Council Act, 2005

80. Transitional provisions.

- The Government shall, as soon as possible, take steps for the constitution of an Interim Deori Executive Council by nomination until the General Council is constituted under this Act. The Interim Executive Council shall, in addition, look after the duties of the Village Councils till the same are constituted under this Act.