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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 122(1) in Arunachal Pradesh Panchayat Raj Act, 1997

(1)Notwithstanding anything contained in this Act it shall be lawful for the Government to issue directions to any Gram Panchayat, Anchal Samiti and Zilla Parishad, in matters relating to the State and national policies, and such directions shall be binding on the Gram Panchayat, Anchal Samiti and Zilla Parishad.