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[Cites 0, Cited by 0] [Section 125(3)] [Section 125] [Entire Act]

State of Assam - Subsection

Section 125(3)(b) in Assam Panchayat Act, 1994

(b)all the property vested in the Gaon Panchayat or Anchalik Panchayat or Zilla Parishad shall, during the period of dissolution vest in the Government; and