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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(4) in Assam Panchayat Act, 1994

(4)The meeting of the Gaon Sabha shall be convened by the Secretary of the Gaon Panchayat with due approval of the President of the Gaon Panchayat and in consultation with the Block Development Officer concerned provided wide publicity is given fifteen days ahead of the date for holding the Gaon Sabha meeting.