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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Manipur - Subsection

Section 66(1) in The Manipur Panchayati Raj Act, 1994

(1)The General Standing Committee shall perform functions relating to the establishment matters and functions relating to communication, buildings, rural housing, village extensions, relief against the natural calamities and allied matters and all other matters.