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[Cites 0, Cited by 0] [Section 77(4)] [Section 77] [Entire Act]

State of Jharkhand - Subsection

Section 77(4)(E) in Jharkhand Panchayat Raj Act, 2001

(E)The Government may delegate powers by bringing about changes, after due deliberation, in the enactments/rules for the time being in force appertaining to the functions or additional functions of the Zila Parishad mentioned in sub-sections (A) and (C) of section (77).