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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Uttarakhand - Subsection

Section 42(1)(h) in Uttarakhand Panchayati Raj Act, 2016

(h)any other matter relating to such management, preservation and control as may be prescribed and may exercise all powers of the Gram Panchayat necessary for or incidental to the discharge of such duties.