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[Cites 0, Cited by 0] [Section 27A] [Entire Act]

State of Assam - Subsection

Section 27A(4) in Assam Gramdan Act, 1961

(4)Notwithstanding anything contained in this Act the Gram Sabha shall, in exercising the powers and discharging the functions under this Act, give due considerations to the directions an guidance issued from time to time by the Gramdan Board under this Act.