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[Cites 0, Cited by 0] [Section 161] [Entire Act]

State of Uttarakhand - Subsection

Section 161(3) in Uttarakhand Panchayati Raj Act, 2016

(3)Where the prescribed authority so directs, two or more Gram Panchayats shall appoint a Joint Committee under this section for the joint discharge of any of the functions specified in Sub-section (1).