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State of Jharkhand - Section

Section 32 in Jharkhand Panchayat Raj Act, 2001

32. Panchayat Samiti.

The Governor may divide a district into blocks by a notification. Name of each such block, its head quarters and area comprised therein shall be specified in the notification. There shall be a Panchayat Samiti for every block, which shall be known by the name of the said Block, and no area of the Block lying under any municipal corporation, municipality, notified area or cantonment board shall be included within its jurisdiction.