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 72] [Entire Act] State of Arunachal Pradesh - Subsection Section 72(4) in Arunachal Pradesh Panchayat Raj Act, 1997 (4)An Anchal Samiti may by notification, delegate to the Executive Officer or any other officer, the powers covered by or under this Act of Anchal Samiti.
