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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(1)(b) in Assam Panchayat Act, 1994

(b)In case of dissolution, before the expiration of a period of six months from the date of its dissolution. Provided that where the reminder of the period for which the dissolve Gaon Panchayat would have continued is less than six months, it shall not be necessary to hold any election under this sub-section for constituting the Gaon Panchayat for such period.