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 142] [Entire Act] State of Arunachal Pradesh - Subsection Section 142(3) in Arunachal Pradesh Panchayat Raj Act, 1997 (3)No order under sub-section (1) shall be passed by the Government without giving to a Gram Panchayat or Anchal Samiti or a Zilla Parishad reasonable opportunity to render an explanation.
