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[Cites 0, Cited by 0] [Section 111(1)] [Section 111] [Entire Act]

State of Assam - Subsection

Section 111(1)(h) in Assam Panchayat Act, 1994

(h)if any question arises as to whether a member of Panchayat body at any level become subject to any of the disqualifications under this section, the question shall be referred for decision of such authority and in such manner as the Government may by law provide;