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] [Section 137] [Entire Act] State of Uttarakhand - Subsection Section 137(3) in Uttarakhand Panchayati Raj Act, 2016 (3)The District Magistrate shall forthwith send a report to the Zila Panchayat or to the prescribed authority in which cases he uses the powers conferred on him by this section.
