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 161] [Entire Act] State of Uttarakhand - Subsection Section 161(2) in Uttarakhand Panchayati Raj Act, 2016 (2)If any difference of opinion arises, between the Gram Panchayats acting under this section, it shall be referred to the prescribed authority whose decision thereon shall be final.
