Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Arunachal Pradesh - Section Section 30 in Arunachal Pradesh Panchayat Raj Act, 1997 30. The Gram Panchayat shall perform such of the assigned functions enumerated in Schedule I, subject to such condition as may be specified by the State Government from time to time.
