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[Cites 0, Cited by 3] [Section 87] [Entire Act]

State of Assam - Subsection

Section 87(1) in Assam Panchayat Act, 1994

(1)A Zilla Parishad shall have the power to acquire, hold or dispose of property and to enter into contracts:Provided that in all cases of acquisition of disposal of immovable property, the Zilla Parishad shall obtain the previous approval of the Government.