Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Himachal Pradesh - Subsection Section 25(2) in The Himachal Pradesh Panchayati Raj Act, 1994 (2)If any difference of opinion arises between the Gram Sabha acting under this section it shall be referred to the prescribed authority whose decision shall be final.
